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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Housing Board Rules, 1970

(1)Before an order superseding the Board is passed under Sub-section (2) of Section 74, the Government shall give the Board an opportunity of being heard and shall specify in the order the reasons for making the order and the date from which the supersession shall take effect.