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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Bihar - Subsection

Section 103(1)(f) in The Bihar State Housing Board Act, 1982

(f)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any Rule or Regulation made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder: