Section 2(4) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(4)"Board premises [including any apartment thereof"] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] means any premises belonging to, or vesting in, the Board or taken on lease by the Board or entrusted to the Board under this Act for management and use for the purpose of this Act;
