Section 19(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)The Authority shall, as soon as may be, after its constitution prepare a plan for the development of Sri MalaiMahadeswaraswamyKshethra into an international pilgrim, cultural and tourist centre and a centre for deliberation and propagation of the tenets of Sri MalaiMahadeswaraswamy and other subsidiary deities. The Development plan may include,-(a)remantling Sri MalaiMahadeswaraswamy temple programmes for its maintenance and other temple attached to the presiding deity;(b)proposals for acquiring land by acquisition or purchase, exchange or otherwise, which in the opinion of the Authority is necessary for execution of the development plan;(c)putting up public parks, horticultural or zoological gardens, fountain gardens, artificial water falls, game parks, lakes with boating or other water games or such other tourist attractions;(d)construction of choultries, lodging houses, cottages, hotels, restaurants and boarding houses to cater to different classes of tourists;(e)construction of necessary chain of shops or shopping complexes;(f)construction of prayer halls and meditation halls at strategic places;(g)provision of amenities as defined in section 2;(h)laying and relaying of all or any land including, construction and reconstruction ofbuildings;(i)provision of drainage, electricity and water supply and sanitation;(j)raising any land which the Authority may consider expedient to raise to facilitate its plan of action in general and better drainage in particular;(k)forming open spaces for the better ventilation of the area comprised in the MalaiMahadeshwaraswamyKshethra or in any adjoining area;(l)the demolition of all buildings unfit for human habitation and not fitting into the developmental plan;(m)the demolition of obstructive building or portions of buildings;(n)the construction and reconstruction of buildings, their maintenance and preservation;(o)the sale, letting or exchange of any property comprised in the scheme, subject to the provisions of section 29;(p)provision of accommodation to the employees of the Authority;(q)provision of facilities for communication and transport with parking facilities;(r)such adjustments and agreements with the existing religious institutions in the geographical area of developmental plan which can be allowed to continue so long as they fitinto the scheme of the developmental plan;(s)any other matter for which in the opinion of the Authority, it is expedient and incidental to make provision with a view to develop and maintain Sri MalaiMahadeswaraswamyKshethraas a cultural centre, place of pilgrimage and an international tourist centre and a centre for deliberation and to protect and develop other places of importance connected with Sri MalaiMahadeswaraswamy;
