39. When street scheme may be framed. - Whenever the Board are of opinion that, for the purpose of -
(a)providing building-sites, or(b)remedying defective ventilation, or(c)creating new, or improving existing, means of communication and facilities for traffic, or(d)affording better facilities for conservancy,it is expedient to lay out new streets or to alter existing streets (including bridges, causeways and culverts), the Board may pass a resolution to that effect, and shall then proceed to frame a street scheme for such area as they may think fit.[39A. Housing Accommodation Scheme]. - Whenever the Board are of opinion that it is expedient and for the public advantage to provide housing accommodation for any class of persons in any area to which this Act applies, the Board may frame a scheme to be called a housing accommodation scheme, for the aforesaid purpose.[39B. Rehousing persons displaced by improvement schemes]. - The Board may frame schemes (in this Act called rehousing schemes) for the construction, maintenance and management of such and so many dwellings, shops and other classes of accommodation as they may consider ought to be provided for persons who -(a)are displaced by the execution of any improvement scheme sanctioned under this Act, or(b)are likely to be displaced by the execution of any improvement scheme which it is intended to frame, or to submit to the State Government for sanction under this Act.[39C. Provisions to be made for the rehousing of Bustee Dwellers in the case of certain schemes]. - (1) When a general improvement scheme mentioned in section 36 or a housing accommodation scheme mentioned in section 39A or a combination of both, is likely to involve displacement of persons dwelling in a bustee, provisions for rehousing such persons shall be made either in the same scheme or by another scheme and the scheme or schemes, as the case may be, together with a statement of the rent or rents proposed to be charged for such rehousing, shall be submitted to the State Government for its approval before any steps are taken under section 43.(2)In considering the scheme or schemes submitted under sub-section (1), the State Government shall have regard to the rent or rents indicated in the said scheme or schemes for accommodation to be provided for the displaced bustee-dwellers, and may, if necessary, give financial aid to the Board in order that the rent may be such as, in the opinion of theState Government, is reasonable, and also lay down the conditions for giving such aid before the scheme or schemes is or are sanctioned under section 48.(3)The Board shall be entitled to proceed to execute under section 49 any scheme referred to in sub-section (1) provided that no bustee-dwellers are displaced until arrangements for rehousing them have previously been made.
