Section 31(1) in Nagpur Improvement Trust Act, 1936
(1)Whenever the Trust is of opinion that, for the purpose of---(a)providing building sites, or(b)remedying defective ventilations, or(c)creating new or improving existing means of communications and facilities for traffic, or(d)affording better facilities for [conservancy and drainage] [Substituted by Central Provinces and Berar Act VII of 1944, section 5.] it is expedient to lay-out new streets or alter existing streets (including bridges, causeways and culverts), the Trust may pass a resolution to that effect, and shall then proceed to frame a street scheme for such area as it may think fit.
