35A. [ Undertaking of works and incurring of expenditure for development of areas] [Sections 35A to 35C inserted by W.B. Act 32 of 1955.]. - The Board may, subject to the provisions of this Act, undertake any works and incur any expenditure for the improvement and development of any area to which this Act applies and for the framing and execution of such improvement schemes as may be necessary from time to time.
