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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1) in The West Bengal Housing Board Act, 1972

(1)Such assets and liabilities of the State Government which the State Government may decide to transfer to the Board on such terms and conditions as may be prescribed shall, with effect from the date of notification made by the State Government in this behalf, stand vested in and transferred to, the Board.