Section 6(1)(g) in Haryana Housing Board Act, 1971

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State of Haryana - Subsection

Section 6(1)(g) in Haryana Housing Board Act, 1971

(g)[ in the opinion of the State Government - [Inserted by Haryana Act No. 8 of 1973.]

(i)has become incapable of acting; or

(ii)is otherwise unfit to continue as a member.]