Section 28(3) in The Bihar State Housing Board Act, 1982
(3)The Board may provide for renting out, leasing out, outright sale or sale on hire purchase of houses or house-sites, constructed under the schemes specified in sub-section (1). However, the Board shall prepare Regulations for the allotment of houses/flats/sites with the approval of the Government and allotments shall be made in accordance with these Regulations. In case the allotments are not in accordance with such regulations the allotment shall be considered to be illegal.
