Section 17(3) in The West Bengal Housing Board Act, 1972
(3)The Board may, on such terms and conditions as may be agreed upon and with the previous approval of the State Government, take over for execution any housing scheme, on behalf of a local authority or co-operative society, or on behalf of an employer, for building houses mainly for the residence of the employees of such local authority, co-operative society or employer, as the case may be [or for the residence of the members of such co-operative society] [Words inserted by W.B. Act 35 of 1973.].
