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State of Karnataka - Section

Section 76 in Karnataka Housing Board Act, 1962

76. Regulations.

- The Board may from time to time with the previous sanction of the State Government, by notification, make regulations consistent with this Act and with any rules made under this Act,-
(a)for the management and use of buildings constructed under any housing scheme;
(b)the principles to be followed in allotment of tenements and premises;
(c)for regulating its procedure and the disposal of its business.