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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(1)There shall be a Housing Commissioner to the Board who shall be the principal executive officer of the Board and subject to the overall control of the Board and the Chairman, all other officers and servants of the Board shall be subordinate to him.