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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(3) in The Jammu and Kashmir Housing Board Act, 1976

(3)All the assets in respect of the housing scheme referred to in sub-section (1) and all assets acquired by the expenditure referred to in sub-section (2) upon the declaration made by the Government under that sub-section shall vest in the Board for the purposes of this Act.