Section 9(2)(e) in The Bihar State Housing Board Act, 1982

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(e) in The Bihar State Housing Board Act, 1982

(e)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a member, or has so abused his position as a member as to render his continuance as such member detrimental to the public interest.

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State of Bihar - Subsection

Section 9(2)(e) in The Bihar State Housing Board Act, 1982