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State of Rajasthan - Section

Section 47 in The Rajasthan Housing Board Act, 1970

47. Reports.

- The Board shall, before such date and in such form and at such intervals as may be prescribed, submit to the State Government a report on such matters as may be prescribed.
(2)The State Government shall, as soon as may be, cause the report submitted by the Board to be laid before the House of the State Legislature.