Section 50(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)[x x x] [Omitted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] The Board may retain or may lease, sell, exchange or otherwise dispose of any land, building [or any apartment therein] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] or other property vesting in it and situate in the area comprised in any housing scheme or in any adjoining area.
