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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Bihar - Subsection

Section 110(2)(d) in The Bihar State Housing Board Act, 1982

(d)all liabilities legally subsisting and enforceable against the Board shall be enforceable against the authority or person referred to in clause (b) to the extent the funds and properties vested in it or him.