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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2) in The West Bengal Housing Board Act, 1972

(2)The State Government may, on such terms and conditions as it may think fit to impose, entrust to the Board the framing and execution of any housing scheme [whether provided for by this Act or not,] [Words inserted by W.B. Act 28 of 1989 w.e.f. 30.6.1989.] and the Board shall thereupon undertake the framing and execution of such scheme.