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State of Rajasthan - Section

Section 51 in The Rajasthan Housing Board Act, 1970

51. Valuation of assets and liabilities of the Board.

- The Board shall at the end of every five years have a valuation of its assets and liabilities made by a valuer, appointed with the approval of the State Government:Provided that it shall be open to the State Government to direct a valuation to be made at any time it may consider necessary.