Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in Uttar Pradesh Rural Housing Board Act, 1983

(3)Nothing in sub-section (1) and sub-section (2) shall be construed to prohibit the Board from employing any agency of the State Government or of a local authority with the consent of that Government or authority, as the case may be, in the execution of any, housing scheme.