Section 13 in The Hastinapur Town Development Board Act, 1954
13. General functions of the Board.
- Subject to the provisions of this Act, the Board shall have power-(a)to acquire and hold such property, movable or immovable, as the Board may deem necessary for efficiently performing its function under this Act and to sell, lease or otherwise transfer any such property;(b)to promote or carry on any trade, business or industry;(c)to construct, or cause to be constructed, residential or other buildings;(d)to sell, lease or let out on hire any building or site held by the Board to a displaced person and other person upon terms and conditions to be prescribed;(e)to provide drains, sewers, water supply and lighting of streets;(f)to undertake measures to promote public health, sanction, education and social welfare;(g)to promote and operate schemes of water supply, drainage and irrigation;(h)to promote and operate, subject to the provisions of any law for the time being in force relating to the supply and use of electrical energy, schemes for the transmission and distribution of electrical energy;(i)to promote afforestation and to control soil erosion in accordance with the law In that behalf;(j)to take such steps as may be necessary to improve the economic and social conditions of people with its jurisdiction; and(k)to perform such other functions as may be prescribed.
