Section 91(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Subject to the provision of this Act, the Authority may for the purpose of implementation of the provision of the Master Plan or for providing amenities where the same are not available or are inadequate or for planning for re-development or renewal of area of bad layout or obsolete or undesirable developments, prepare one or more town development schemes (hereinafter referred to as the scheme).
