Section 14(1) in The Pepsu Townships Development Board Act, 1954
(1)The Board shall, as soon as may be, after the area of its operation has been specified in relation to a township under sub-section (1) of Section 13, prepare a scheme in the prescribed manner for the construction and development of the township for the purpose of rehabilitating displaced persons and take all such measures as may appear to it to be necessary for carrying out such rehabilitation.
