Section 35(1) in The Gujarat Housing Board Act, 1961
(1)Wherever any street, square or other land, or part thereof which is situated in any area within the jurisdiction of a municipal body [* * *] [The words 'or a local board' were deleted by Gujarat 1 of 1973, section 28(1) (a).] and is vested in that municipality body [* * *] [The words 'or a local board' were deleted by Gujarat 1 of 1973, section 28(1) (a).], is within the area included in the programme sanctioned by the State Government and is required for the purposes of such housing scheme, the Board shall give notice accordingly to the municipal body [* * *] [The words 'or the local board' were deleted, by Gujarat 1 of 1973, section 28(1) (b).].
