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State of Haryana - Section

Section 68A in Haryana Housing Board Act, 1971

68A. [ Delegation. [Inserted by Haryana Act No. 27 of 1980.]

- The Board may, by resolution, authorise that any power exercisable by it under this Act or the rules or regulations made thereunder, except the power to make regulations, may also be exercised by the Chief Administrator.].