43. Power to exempt scheme from provisions of sections 27 to 34.
- The State Government may, by general or special order published in the Official Gazette, exempt any housing scheme [* * *] [The words 'entrusted by it to the Board' were deleted by Gujaratl of 1973, section 32.] from all or any of the provisions of sections 27 to 34 (both inclusive) subject to such conditions, if any, as it may impose or may direct that any such provision shall apply to such scheme with such modification as may be specified in the order.
