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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(1) in Uttar Pradesh Rural Housing Board Act, 1983

(1)Every contract or assurance of property on behalf of the Board shall be in writing and be executed by such authority and in such manner and form as may be prescribed:Provided that no contract involving an expenditure of rupees twenty-five thousand or more shall be made without the previous sanction of the Board.