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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1) in The Jammu and Kashmir Housing Board Act, 1976

(1)The Government may transfer any of the existing housing schemes either completed or being undertaken by it to the Housing Board,. The value of the assets thus transferred will be treated as a loan to the Housing Board from the Government on such terms and conditions as may be laid down in that behalf.