Section 3 in The Punjab Development of Damaged Areas Act, 1951
3. Schemes for the development of a damaged area.
- The Trust may frame a scheme or schemes for the development of a damaged area, providing for all or any of the matters mentioned in section 28 of the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922); and any scheme already framed or sanctioned in respect of a damaged area under the provisions of that Act shall be deemed to have been framed or sanctioned under this Act.
