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State of Odisha - Section

Section 64 in The Orissa Housing Board Act, 1968

64. Power to make by-laws.

(1)The Board may make bye-laws, not inconsistent with this Act, and the rules and regulations, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.
(2)No bye-law made by the Board shall come into force until it has been confirmed by the State Government with or without modifications.
(3)All bye-laws made under this section shall be published in the Gazette.