Section 27(3) in The Bihar State Housing Board Act, 1982
(3)The Board may, on such terms and conditions as may be agreed upon and with the previous approval of the State Government, take over for execution any housing or improvement scheme on behalf of a local authority or co-operative society or on behalf of an employer when the houses are to be built mainly for the residence of the employees of the concerned local authority, members of the cooperative society or the employees of the employers and the Board shall execute such scheme as it had been provided for by this Act.
