Section 3(2)(b) in The Orissa Housing Board Act, 1968

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(b) in The Orissa Housing Board Act, 1968

(b)seven persons appointed by the State Government of whom four shall be officers of the State Government and one shall be a member of the Orissa Legislative Assembly nominated by the Speaker of the said Assembly.

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State of Odisha - Subsection

Section 3(2)(b) in The Orissa Housing Board Act, 1968