(1)Whenever the Board is of the opinion that it is expedient or necessary to meet the needs for housing accommodation in any area, the Board may frame a housing accommodation scheme.(2)Such scheme shall specify the layout of the area where the houses are to be constructed.(3)Such scheme may provide for the construction of houses and for the sale, leasing out or sale on hire purchase basis of any house so constructed.(4)The Board may provide in the area roads, streets, drainage, water-supply, street lighting and other amenities.
