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[Cites 0, Cited by 1] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(1) in The Rajasthan Housing Board Act, 1970

(1)The Board [may, whether retrospectively or prospectively, make] [Inserted by Rajasthan Act 4 of 1984 [13-2-1984].] bye-laws, not inconsistent with this Act which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.