LexSection 18 — Power to acquire rights.
The National Housing Bank Act, 1987
The National Housing Bank shall have the right to acquire, by transfer or assignment, the rights and interests of any 1 [institution] (including any other rights incidental thereto) in relation to any loan or advance made, or any amount recoverable by such institution, either in whole or in part, by the execution or issue of any instrument or by the transfer of any instrument or in any other manner in which the rights and interests in relation to such loan or advance may be lawfully transferred.Open in Lexace · Ask the AI about this section