Section 21 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
21. Establishment of Slum Clearance Board.
(1)With effect on and form such date as the State Government may by notification in the Official Gazette, appoint in this behalf, there shall be established a Board to be called the Gujarat Slum Clearance Board.(2)The Board shall be a body corporate having perpetual succession and a common seal, and shall, by he said name sue and he sued, and shall be competent to acquire and hold property, both movable and immovable and to contract and do all things necessary for the purposes of this Act.
