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 68(2)] [Section 68] [Entire Act] State of Gujarat - Subsection Section 68(2)(k) in The Gujarat Rural Housing Board Act, 1972 (k)the manner in which appeals may be preferred under section 52 and the procedure to be followed in such appeals;