Section 72(2)(b) in Haryana Housing Board Act, 1971

[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(2)(b) in Haryana Housing Board Act, 1971

(b)all powers, duties and functions, which under the provisions of this Act or any regulation made thereunder, are to be exercised by the Board or any committee thereof or by the Chairman of the Board, or by any other officer of the Board, shall, during the period of suspension, be exercised and performed by such person (to be called the Administrator) as may be appointed by the State Government in this behalf :

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State of Haryana - Subsection

Section 72(2)(b) in Haryana Housing Board Act, 1971