Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(16) in The Gujarat Housing Board Act, 1961 (16)"programmed" means the annual housing programme prepared by the Board under section 27;[* * * * * *] [Clause (17) was deleted by Gujarat 1 of 1973, section 2(3).]
