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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(2)(b) in The West Bengal Housing Board Act, 1972

(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realized by the State Government.