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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Gujarat - Subsection

Section 83(3) in The Gujarat Housing Board Act, 1961

(3)After the supersession of the Board and until it is reconstituted the powers, duties and functions of the Board under this Act shall be carried on by the State Government or by such officer or officers as the State Government may appoint for this purpose.