87. [ Savings. [Section 87 was added by Gujarat 1 of 1973, section 49.]
(1)Nothing in this Act shall affect the powers of the Board to complete, after the commencement of the Gujarat Rural Housing Board, Act, 1972 (Gujarat 22 of 1972), the execution of any housing scheme or part thereof in any area outside the urban area, which may have been partly executed by it before such commencement in such area.(2)Notwithstanding anything contained in sub-section (1) of section 8 but subject to other provisions of this Act a member holding office immediately before the commencement of the Gujarat Housing Board (Amendment) Act, 1972 (Gujarat 1 of 1973), shall continue to hold office for a period of three years from the date of his appointment.]
