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State of Gujarat - Section

Section 31 in The Gujarat Housing Board Act, 1961

31. Supplementary programme and budget.

- The Board may, at any time during the year, in respect of which a programme has been sanctioned under section 29, submit a supplementary programme and budget to the State Government and the provisions of [section 29] [These word and figures were substituted for the words and figures 'sections' 28, 29 and 30 by Gujarat 1 of 1973, section 24.] shall apply to such supplementary programme.