43. Re-housing persons displaced by improvement schemes.
- The Board may frame schemes (in this Act called re-housing schemes) for the construction, maintenance and management of such and so many dwellings and shops and other classes of accommodation as they may consider ought to be provided for persons who -(a)are displaced by the execution of any improvement scheme sanctioned under this Act, or(b)are likely to be displaced by the execution of any improvement scheme which it is intended to frame, or to submit to the State Government for sanction, under this Act.
