Section 73(1) in The Orissa Housing Board Act, 1968
(1)Notwithstanding anything contained in the Indian Registration Act, 1908 (16 of 1908) it shall not be necessary for the Chairman to appear in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity on behalf of the Board or to sign as provided in Section 58 of that Act.
