Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Gujarat - Subsection Section 36(4) in The Gujarat Rural Housing Board Act, 1972 (4)When any public street vested in the Board is permanently closed under subsection (1), the Board may sell or lease so much of the same as is no longer required by it.
