Section 25 in The Punjab Town Improvement Act, 1922
25. Housing accommodation scheme.
- If the trust is of opinion that it is expedient and for the public advantage to provide housing accommodation for any class of the inhabitants within its local area such trust may frame "a housing accommodation scheme" for the purpose aforesaid :Provided that if the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government are satisfied that within the trust area it is necessary to provide housing accommodation for industrial labour, the State Government may by order require the trust to frame a scheme under this section and to do all things necessary under the Act for executing the scheme so made; and if the trust fail within such time as may be prescribed to frame a scheme to the satisfaction of the State Government and to execute it, the State Government may either by order require the municipal committee to frame and execute a scheme, or themselves frame a scheme and take such steps as are necessary to execute it. All expenses incurred by the State Government or by the municipal committee in the exercise of the powers conferred upon them by this section shall, in the first instance, be paid out of [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] revenues, but the amount so spent shall be recoverable from the trust as if it were a [debt due to the State Government] [Substituted for the words 'Debt due to Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.], and the State Government may attach the rents and other income of the trust. The provisions of section 72 shall also apply to all moneys so paid.
