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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(2)(ii) in Assam State Housing Board Act, 1972

(ii)All moneys received by or on behalf of the Board by virtue of this Act, all proceeds of land or any other kind of property sold by the Board, all rents, betterment charges and all interest, profit and other moneys accruing to the Board.