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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(1) in Uttar Pradesh Rural Housing Board Act, 1983

(1)It shall be lawful for the Board to create a Revolving Fund into which shall be credited all proceeds which may be received by or on behalf of the Board in respect of sales on instalment basis of any building or any unit therein constructed or reconstructed by the Board under a housing scheme.