Section 16 in The West Bengal Development Corporation Act, 1954
16. Development Schemes. -
The State Government may, from time to time by notification in the Official Gazette, authorise the Corporation to undertake development scheme in respect of such objects as may be specified and in particular in respect of-(1)reclamation and improvement of land for establishing townships or for executing housing schemes or for agriculture;(2)water-supply;(3)drainage and irrigation;(4)disposal of sewage and manufacture of sewage gas;(5)fisheries;(6)dairy farms;(7)poultry and live-stock;(8)manufacture of salt.
