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State of Haryana - Section

Section 21G in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

21G. Functions of Board.

- The functions of the Board shall be -
(a)to exercise the powers of the competent authority in cases where the State Government have, by notification, directed that the powers of the competent authority shall be exercised by the Board; and
(b)such other functions as may be prescribed.