Section 14 in Uttar Pradesh Rural Housing Board Act, 1983
14. Framing of Housing Scheme.
(1)Whenever the Board is of opinion that it is necessary or expedient to meet the need for housing accommodation in any area, the Board may frame a housing scheme.(2)Such scheme shall specify the lay-out of the area where the houses are to be constructed and may provide for the building of houses by the Board and by others.(3)The Board may lease out or sell, including sale on hire-purchase basis, any house so built by the Board.(4)The Board may provide in the area roads, streets, drainage, water-supply, street lighting, community buildings and other amenities.
