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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1) in Haryana Housing Board Act, 1971

(1)The State Government may by notification declare that with effect from such date as may be specified in the notification, the Board shall be dissolved :Provided that no such declaration shall be made by the State Government unless a resolution to that effect has been moved in and passed by the Haryana State Legislature.