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State of Odisha - Section

Section 61 in The Orissa Housing Board Act, 1968

61. Valuation of assets and liabilities of the Board.

- The Board shall at the end of every three years have a valuation of its assets and liabilities made by a valuer appointed with the approval of the State Government:Provided that it shall be open to the State Government to direct a valuation to be made at any time they may consider necessary.