Section 15 in Uttar Pradesh Rural Housing Board Act, 1983
15. Inclusion of areas other than rural areas in the scheme.
- If the Board, while framing a housing scheme in respect of a rural area, considers it necessary for the purpose of construction of houses under the scheme to include, in the scheme, an area which is contiguous to such rural area but which is not a rural area, notwithstanding anything contained in this Act or any other law for the time being in force, the State Government may, after consultation with the competent authority within whose jurisdiction such land lies, declare such land to be rural area for the purposes of this Act and, and such declaration, it shall be lawful for the Board to include such area in the scheme.
