Section 41 in Tamil Nadu State Housing Board Act, 1961
41. House accommodation scheme.
(1)Whenever the Board is of opinion that it is expedient or necessary to meet the need for house accommodation in any area, the Board may frame a house 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.
