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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3) in The Rajasthan Housing Board Act, 1970

(3)After the supersession of the Board and until it is reconstituted, the powers, duties and functions of the Board under this Act shall be carried on by the State Government or by such officer or officers as the State Government may appoint for this purpose.