Section 43 in Tamil Nadu State Housing Board Act, 1961
43. Rehousing or rehabilitation scheme.
- Whenever the Board is of opinion that it is necessary for persons who(a)are displaced by the execution of any housing or improvement scheme sanctioned under this Act, or(b)are likely to be displaced by the execution of any housing or improvement scheme which it is intended to frame under this Act, or(c)are surplus in any scheme area,the Board may frame a rehousing scheme for the construction, maintenance and management of such number of dwelling houses and shops as may be required, or may frame a rehabilitation scheme for providing such number of open plots with roads streets and open spaces as may be necessary.
