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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1)(b) in The Gujarat Housing Board Act, 1961

(b)non-recurring expenditure not exceeding [two lacs of rupees] [These words were substituted for the words 'one lac of rupes' by Gujarat 1 of 1973, section 43(2).] notwithstanding the fact that such expenditure has not been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under section 32.