17. [ Duty of the Board to undertake housing schemes, land development schemes, infrastructure development, building construction schemes, schemes under joint venture or public private partnership. [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]
- Subject to the provisions of this Act and the rules made in this behalf and control of the State Government, the Board may incur expenditure and undertake works in any area for the framing and execution of such housing schemes, land development schemes, infrastructure development, construction and disposal of the commercial premises and building construction schemes as it may consider necessary or as may be entrusted to it by the State Government or Government undertakings or under joint venture or public private partnership arrangements subject to such conditions as may be prescribed.]
