Section 3(1) in The Pepsu Townships Development Board Act, 1954
(1)The State Government may, by notification in the official Gazette, establish a Board to be called the Patiala and East Punjab States Union Townships Development Board, for the purposes of constructing and developing townships at such places in the State as it deems fit, settling therein displaced persons, exercising such other powers and discharging other functions as are conferred on, or may be assigned to, the Board by or under this Act.
