Section 80 in The Gujarat Rural Housing Board Act, 1972
80. Restriction on operation of Gujarat Housing Board.
- Save as otherwise expressly provided in the Gujarat Housing Board Act, 1961 (Gujarat XXVIII of 1961), the Gujarat Housing Board constituted under that Act shall not, with effect on and from the commencement of this Act, frame or execute a Housing scheme in any rural area:Provided that nothing in this section shall affect the powers of that Board to complete any Housing scheme in any rural area which may have been partly executed by that Board in such area before such commencement.
