Section 18 in The West Bengal Housing Board Act, 1972
18. Matters to be provided for by housing schemes.
- Notwithstanding anything contained in any other law for the time being in force, a housing scheme may provide for all or any of the following matters, namely:-(a)the acquisition by purchase, exchange or otherwise of any property necessary for the scheme;(b)the construction and reconstruction of buildings;(c)the sale, letting out or exchange of any property included in the scheme;(d)roads, drainage, water-supply, lighting, [schools, hospitals, dispensaries, market places,] [Words inserted by W.B. Act 35 of 1973.] parks, playgrounds and open spaces within a housing scheme;(e)the reclamation or reservation of lands for markets, gardens, schools, dispensaries, hospitals and other amenities in a housing scheme;(f)the letting out, management and use, of the Board premises;(g)accommodation for any class of inhabitants;(h)the advancing of money for the purpose of the scheme;(i)the collection of such information and statistics as may be necessary for successful implementation of the scheme;(ia)[ development of any urban or rural area for successful implementation of housing schemes and for purposes ancillary or incidental thereto;] [Clause (ia) inserted by W.B. Act 35 of 1973.](j)any other matter for which, in the opinion of the Board or the State Government, it is expedient to make provision with a view to providing housing accommodation and to improving or developing of any area included in a housing scheme.
