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State of Uttar Pradesh - Section

Section 19 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

19. Grihsthan Yojna. - (1) Whenever the Board is of opinion that it is expedient or necessary to meet the need for house accommodation in any area, the Board may frame a Grihsthan Yojna (house accommodation 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 house 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.