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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2) in The Gujarat Rural Housing Board Act, 1972

(2)The Board may also take steps for the compulsory acquisition of any land or any interest therein required for the execution of a housing scheme in the manner provided in the land acquisition law and the acquisition of any land or any interest thereto for the purposes of this Act shall be deemed to be acquisition for a public purpose within the meaning of the said law.