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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Madhya Pradesh - Subsection

Section 100(2)(d) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(d)all liabilities legally subsisting and enforceable against the Board shall be enforceable against the authority or person referred to in Clause (b) to the extent the funds and properties vested in it or him.