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State of Odisha - Section

Section 63 in The Orissa Housing Board Act, 1968

63. Regulations.

- The Board may, from time to time with the previous approval of the State Government, by notification, make regulations not inconsistent with this Act or the rules made thereunder-
(a)for the management and use of buildings constructed under any housing scheme;
(b)laying down the principles to be followed in allotment of tenements and premises; and
(c)for regulating its procedure and the disposal of its business.