JUGAL CHANDRA PANDIT Vs. BOARD OF TRUSTEES OWRAH

JUDGEMENT

(1.) THERE is an Act known as The howrah Improvement Act (Act XIV of 1956 ). The Act was passed to make provision for the improvement and expansion of Howrah, particularly the area under the jurisdiction of the howrah Municipality.

(2.) SECTIONS 3 and 4 of the Act deal with the creation, incorporation and constitution of a Board known as "the trustees for the Improvement of howrah. "

(3.) SECTION 33 of the Act empowers the Board to frame and execute different types of improvement schemes or combination thereof, namely: - (a)general improvement scheme; (b)street scheme ; (c) bustee improvement scheme; (d) re-housing scheme ; and (e) housing accommodation scheme.