Section 47 in Tamil Nadu State Housing Board Act, 1961
47. Land development scheme.
(1)Whenever the Board is of opinion that it is expedient to provide building sues in any area, the Board may frame a land development scheme.(2)Such scheme shall specify the proposed layout of the area to be developed and the purposes for which, particular portions thereof are to be utilized.(3)The Board may provide for roads, streets, open spaces, drainage, water-supply and steetlighting and other amenities for scheme area.(4)The Board may lease out or sell, by outright sale or on his re-purchase basis, the building sites in the scheme area.
