Section 4 — Matters for which land development schemes may provide.

(1) The Board shall prepare a land development scheme for the 1 [State] providing for one or more of the following matters, namely:-- (i) preservation and improvement of soil; (ii) prevention of soil erosion; (iii) improvement of water supply by the utilization of water in rivers or rivulets, tube-wells, boring or construction of wells, conservation of rain water by constructing dams, or by use of power; (iv) improvement in the methods of cultivation; (v) introduction of dry farming methods; (vi) supply of seed, improved implements of agriculture, manure and fertilizers; (vii) development of horticulture and planting of fruit trees; (viii) reclamation of land lying waste through water-logging, accumulation of sand, growth of jungle, soil erosion or any other cause. (ix) cultivation of land lying uncultivated owing to the negligence or incapacity or absence of the owner; (x) regulation or prohibition of grazing and browsing; (xi) control and maintenance of tree-growth. (xii) regulation or prohibition of firing of vegetation; (xiii) planting or sowing of trees, shrubs and grasses for the purpose of afforesting uncultivable land or providing shelter-beds against wind or sand or for any other purpose; (xiv) protection from locusts and other pests; and (xv) any other matter which may be prescribed. (2) Every scheme prepared under sub-section (1) shall contain the following particulars, namely:-- (i) the objects of the scheme; (ii) details of the area to be covered by the scheme; (iii) the work or kind of work to be carried out under the scheme; (iv) the agency or agencies through which the work shall be carried out; (v) the approximate estimated cost of the scheme and the method of financing it; (vi) the duties and obligations, financial or other, of the Government as well as of the owners of the area concerned; and (vii) any other particulars which may be prescribed.

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