Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] State of Odisha - Subsection Section 74(1) in The Orissa Housing Board Act, 1968 (1)If the State Government are satisfied that the Board has made default in performing any duty imposed on it by or under this Act, they may fix a period for the performance of that duty.
