Section 15 in The Pepsu Townships Development Board Act, 1954
15. General powers of the Board.
(1)Subject to the provisions of this Act and the rules made thereunder the Board shall have powers to do anything consistent therewith, which may in its opinion be necessary or expedient for the purpose of carrying out its functions under this Act.(2)Without prejudice to the generality of the foregoing proviso, the Board shall have power -(a)to acquire and hold such property, both movable and immovable as the Board may deem necessary and to sell, lease or otherwise transfer any such property;(b)to construct residential or other buildings;(c)subject to such rules as may be made in this behalf by the State Government [ * * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] to advance to a displaced person, or to any other person a loan for industrial or business purposes or for constructing residential or other buildings;(d)to sell, lease or let out on hire any building or site belonging to the Board to any person, on such terms as may be prescribed;(e)to promote or cause to be promoted any trade, business or industry for the development of the township;(f)to make provision for drains, sewers, water-supply and the lighting of streets;(g)to undertake measures to promote public health, sanitation, education and social welfare and to promote or operate schemes of water- supply, drainage and irrigation;(h)to perform such other functions as may be prescribed.
