Section 117 in The Bihar State Housing Board Act, 1982
117. Power of Government to cancel Rules, Regulations and Bye-laws made under Sections 114, 115 and 116.
- The Government may, after previous publication of their intention, rescind any Rule, Regulation or Bye-law made by them under Section 114 made to the Board under Sections 115 and 116 and thereupon such Rule, Regulation or Bye-law, as the case may be, shall cease to have effect.
