57. Board not to lease rates without sanction.-
4[The Authority shall not lease], farm, sell or alienate any power vested in it under this Act of levying rates without the prior sanction of the Central Government.
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57. Board not to lease rates without sanction.- 4[The Authority shall not lease], farm, sell or alienate any power vested in it under this Act of levying rates without the prior sanction of the Central Government. |
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