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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(1) in The Gujarat Housing Board Act, 1961

(1)On date appointed under subsection (1) of section 3 of this Act (hereinafter referred to as "the appointed day") the Bombay Housing Board Act, 1948, and the Saurashtra Housing Board Act, 1954 (both referred to in this section as "the repealed Acts") shall stand repealed.