(2)The Board may, subject to the provisions of this Act, undertake any work and incur any expenditure for the improvement and development of the area to which this Act applies by framing and executing an improvement scheme of one of the following types or a combination of any two or more of such types or of any special features thereof, as may be necessary from time to time, namely :-(a)a general improvement scheme;(b)a street scheme;(c)a bustee improvement scheme;(d)a re-housing scheme; and(e)a housing accommodation scheme.
