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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Housing Board Rules, 1970

(1)Any land vesting in the Board may, with the previous concurrence of the Government be transferred by the Board to the Government ; and when such transfer is made, the loan advanced by Government to the Board shall be reduced to the extent of the purchase value of the land so transferred plus the charges incurred on the establishment for its maintenance and on its development, if any.