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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Housing Board Act, 1968

(2)The State Government may, on such terms and conditions as they may think fit to impose, entrust to the Board the framing and execution of any housing scheme whether provided for by this Act or not, and the Board shall thereupon undertake the framing and execution of such scheme as if it had been provided for by this Act.