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State of Haryana - Section

Section 38 in Haryana Housing Board Act, 1971

38. Schemes entrusted to Board by State Government.

- The provisions of section 21 and section 23 to 29 (both inclusive) shall not be applicable to any housing scheme entrusted to the Board by the State Government except to such extent and subject to such modification as may be specified in any general or special order made by the State Government and every such order shall be published in the Official Gazette.