Section 14(2) in The Pepsu Townships Development Board Act, 1954
(2)A scheme to be prepared by the Board under sub-section (1) shall, among other things, provide for, -(a)the laying out of the locality to be developed;(b)the purposes for which particular portions of such locality are to be utilized;(c)the laying out of streets and buildings;(d)roads, drainage, sewerage and water-supply, lighting of streets, and public health, sanitation and social welfare;(e)construction of residential or other buildings;(f)such other matters as may appear necessary to the Board for carrying out the purposes of this Act;
