Section 23 in The Punjab Town Improvement Act, 1922
23. Street schemes and deferred street schemes.
(1)Whenever it appears to the trust that for the purpose of -(i)providing building sites, or(ii)remedying defective ventilation, or(iii)creating new or improving existing means of communication and facilities for traffic, or(iv)affording better facilities for conservancy, within its local area or part thereof, it is expedient to lay out new streets, thoroughfares and open spaces, or alter existing streets, the trust may pass a resolution to that effect, and shall then proceed to frame "a street scheme" which shall prescribe improved alignments for streets, thoroughfares and open spaces for such local area or part as the trust may deem fit.(2)Whenever it appears to such trust that for any of the purposes mentioned in sub-section (1) within its local areas or part thereof it is expedient to provide for the ultimate widening of any existing street by altering the existing alignments to improved alignments to be prescribed by the trust, but that it is not expedient immediately to acquire all or any of the properties lying within the proposed improved alignments, the trust, if satisfied of the sufficiency of its resources, may pass a resolution to that effect, and forthwith proceed to frame a "deferred street scheme" prescribing an alignment on each side of such street.
