(1)Whenever the Board is of opinion that it is expedient to provide building sites in any area, the Board may frame a land development scheme.(2)Such scheme shall specify the proposed lay out of the area to be developed and the purposes for which particular portions thereof are to be utilized.(3)The Board may provided for roads, streets, open spaces, drainage, water supply and street lighting and other amenities for the scheme area.(4)The Board may lease out or sell, by outright sale or on hire purchase basis, the building sites in the scheme area.
