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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar State Housing Board Act, 1982

(3)Every Housing Unit shall be under the charge of an Officer who shall exercise such powers and perform such duties and functions which may be assigned to him by the Managing Director under Section 22 of the Act. Such officer shall be under administrative control of the Managing Director.