32. Power to exempt scheme from provisions of Sections 18 to 24.
- The State Government may, by general or special order published in the Gazette exempt any housing scheme entrusted to the Board by the State Government from all or any of the provisions contained in Sections 18 to 24, subject to such conditions, if any, as they may impose or they may direct that any such provision shall apply to such scheme with such modifications as may be specified in the order.Chapter-IV Acquisition and disposal of land
