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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(1) in Assam State Housing Board Act, 1972

(1)Where in the opinion of the Board, circumstances of extreme urgency have arisen it shall be lawful for the Board to make in any year, -
(a)Recurring expenditure not exceeding twenty-five thousand rupees,
(b)Non-recurring expenditure not exceeding one lac of rupees.