Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(1) in The Orissa Housing Board Act, 1968 (1)Subject to any rules that may be made in mat behalf, the Board may, by order, delegate any of its powers under Section 15 to the Chairman or to any other officer of the Board.
