- Notwithstanding anything contained in any other law for the time being in force, a Housing Scheme may provide for all or any of the following matters, namely: -(a)The acquisition by purchase, exchange or otherwise of any property for necessary or affected by the execution of the scheme;(b)The laying or relaying out of any land comprised in the Scheme;(c)The distribution or redistribution of site belonging to owners or property comprised in the Scheme;(d)The closure or demolition of dwellings or portions of dwellings unfit for human habitation;(e)The demolition of obstructive buildings or portions of buildings;(f)The construction and reconstruction of buildings;(g)The sale, letting out or exchange of any property comprised in the Scheme;(h)The construction and alteration of streets and back lanes;(i)Provision of the draining, water supply and lighting of the area included in the Scheme;(j)The provision of parks, playing fields and open space for the benefit of any area comprised in the Scheme or any adjoining areas and the enlargement and improvement of existing parks, playing-fields, open spaces and approaches;(k)The reclamation or reservation of lands for markets, gardens, playing fields, schools, dispensaries, hospitals and other amenities in the Schemes;(l)The letting out, management and use of the Board premises;(m)The provision of sanitary arrangements required for the area comprised in the Scheme, including the conservation and prevention of any injury or contamination to rivers or other sources and means of water supply;(n)The provision of accommodation for any class of inhabitants;(o)The advance of money for the purpose of the Scheme;(p)The provision of facilities for communication and transport;(q)The collection of such information and statistics as may be necessary for the purposes of this Act;(r)Any other matter for which, in the opinion of the State Government, it is expedient to make provision with a view to provide housing accommodation and to the improvement on development of any area comprised in the Scheme or any adjoining area or the general efficiency of the Scheme;Explanation: - For the purposes of this section the State Government may, on the recommendation of the Board, by notification in the official Gazette, specify such areas surrounding or adjoining the area included in a housing scheme to be the adjoining area.
