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State of Madhya Pradesh - Section

Section 20 in The M.P. Prakoshtha Swamitva Rules, 1976

20. Powers and duties of Board. - The Board [x x x] [Omitted by Notification No. 2889-994-XXXII-1-80, dated 7-9-1981.] shall have the powers and duties necessary for the administration of the affairs of the Association, and may do all such acts and things as are by law or by these bye-laws directed to be exercised and done by the owners.