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State of Haryana - Section

Section 14 in Haryana Housing Board Act, 1971

14. Appointment of Committees.

- Subject to any rules made under this Act, the Board may, from time to time, and for any particular local area appoint one or more committees for the purpose of discharging such duties or performing such functions as it may delegate to them and any such committee any discharge such duties or perform such functions with due regard to the circumstances and requirements of that local area.