Section 26(2) in The Rajasthan Housing Board Act, 1970
(2)The Housing Schemes may be of one of the following types, or combination of any two or more of such types or of any special features hereof, namely:-(a)a house accommodation scheme with special emphasis for the scheduled castes, scheduled tribes and other economically backward classes:(b)a rebuilding scheme;(c)a rehousing or rehabilitation scheme:(d)a city or town or village expansion scheme:(e)a commercial or commercial-cum residential scheme;(f)an Urban Renewal Scheme including of Slum Clearance of Slum Improvement Schemes:(g)a subsidized industrial Housing Scheme; or(h)any other scheme with the approval of the State Government.
