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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(a) in The Gujarat Housing Board Act, 1961

(a)notwithstanding anything contained therein shall not apply-
(i)to any land or building belonging to or vesting in the Board under or for the purposes of this Act;
(ii)as against the Board to any tenancies or other like relationship created by the Board in respect of such land or building;