Section 8 in The National Housing Bank General Regulations, 1988
8. Manner and form in which contracts binding on the National Housing Bank may be executed
.-(1) Contracts on behalf of the National Housing Bank may be made as follows:-Any contract which, if made between private persons, would, by law, be required to be in writing, signed by the parties to be charged therewith, may be made on behalf of the National Housing Bank in writing signed by any person acting under its authority, express or implied, and may be in the same manner be varied or discharged.(2)All contracts made according to the provisions of this regulation shall be valid and binding on the National Housing Bank.
