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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(5)(ii) in The M.P. Housing Board Regulations, 1977

(ii)delegate to any such committee, by specific resolution and subject to such restrictions as the Board may specify in this behalf, any of the powers and duties of the Board;