Section 27 in The West Bengal Housing Board Act, 1972
27. Power to exempt schemes from provisions of this Act.
- The State Government may, by general or special order published in the Official Gazette, exempt any housing scheme undertaken by the Board from all or any of the provisions of this Act subject to such conditions, if any, as it may impose or may direct that any such provision shall apply to such scheme with such modifications as may be specified in the order.
