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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Madhya Pradesh - Subsection

Section 105(1)(iii) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(iii)the Administrator shall be deemed to be the Board and shall exercise the powers and perform the duties conferred or imposed by or under this Act on the Board, the Chairman and the Housing Commissioner ;