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State of Haryana - Section

Section 68 in Haryana Housing Board Act, 1971

68. Triennial valuations of assets and liabilities of Board.

- The Board shall triennially have a valuation of its assets and liabilities made by a valuer appointed with the approval of the State Government :Provided that it shall be open to the State Government to direct a valuation to be made at any time it may consider necessary.