Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(1) in The Bihar State Housing Board Act, 1982

(1)Where in the opinion of the Board circumstances of extreme urgency have arisen, it shall be lawful for the Board to make, for the purposes of this Act in any year expenditure not exceeding five thousand rupees notwithstanding the fact that such expenditure has not been included in its annual programme or supplementary programme mentioned by the Government.