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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(2) in Assam State Housing Board Act, 1972

(2)If in the opinion of the State Government the Board fails or neglects to perform such duty within the period so fixed for its performance, it shall be lawful for the State Government, notwithstanding anything contained in Section 8, to supersede and reconstitute the Board in the prescribed manner.