Section 37 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
37. Board exercise the powers of prescribed authority.
- The State Government may, by notification in the Official Gazette, direct that any power exercisable by the prescribed authority under this Act, may be exercised by the Board in such cases, and subject to such notification, the prescribed authority shall not exercise the power in respect of the matters specified in such notification.
