Section 110(2)(b) in The Bihar State Housing Board Act, 1982

[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Bihar - Subsection

Section 110(2)(b) in The Bihar State Housing Board Act, 1982

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board and the Chairman shall during the period of supersession, be exercised and performed by such authority or person as the Government may direct,

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State of Bihar - Subsection

Section 110(2)(b) in The Bihar State Housing Board Act, 1982