76A. [ Power of the Board to make bulk allotment. [Inserted by Act 24 of 2016 w.e.f. 28.07.2016]
- Not withstanding anything contained in this Act or land development scheme sanctioned under this Act, the Board may, subject to such restrictions, conditions and after limitation as may be prescribed, make bulk allotment with prior approval of the Government by sale, lease or otherwise of sites developed, houses or flats constructed by it or belonging to it or vested in it or acquired by it for the purpose of any development scheme,-(i)to the State Government; or(ii)to the Central Government; or(iii)to any corporation, body or organization owned or controlled by the central Government or State Government.]
