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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(2)(s) in The Gujarat Housing Board Act, 1961

(s)any other matter [which is to be] [These words were substituted for the words 'which is', by Gujarat 1 of 1973, section 48(4).] or may be prescribed under this Act.