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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Housing Board, Haryana (Regulations of Business), Regulations, 1980

(2)[ (i) All cases referred to in Second Schedule "A" may be disposed of by the Chairman of the Board on its behalf.
(ii)All cases referred to in Second Schedule "B" may be disposed of by the Chief Administrator of the Board on its behalf.]