Section 15(2) in The Pepsu Townships Development Board Act, 1954
(2)Without prejudice to the generality of the foregoing proviso, the Board shall have power -(a)to acquire and hold such property, both movable and immovable as the Board may deem necessary and to sell, lease or otherwise transfer any such property;(b)to construct residential or other buildings;(c)subject to such rules as may be made in this behalf by the State Government [ * * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] to advance to a displaced person, or to any other person a loan for industrial or business purposes or for constructing residential or other buildings;(d)to sell, lease or let out on hire any building or site belonging to the Board to any person, on such terms as may be prescribed;(e)to promote or cause to be promoted any trade, business or industry for the development of the township;(f)to make provision for drains, sewers, water-supply and the lighting of streets;(g)to undertake measures to promote public health, sanitation, education and social welfare and to promote or operate schemes of water- supply, drainage and irrigation;(h)to perform such other functions as may be prescribed.
