Section 46(1) in Tamil Nadu State Housing Board Act, 1961
(1)Whenever the Board is of opinion that it is necessary to provide for the ultimate widening of any street by altering the existing alignments of such street to improved alignments to be prescribed by the Board but that it is not necessary immediately, to acquire all or any of the properties lying within the proposed improved alignments, the Board, may frame a "deferred street scheme" prescribing an alignment on each side of the street and specify the time-limit for the execution of such scheme.
