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State of Gujarat - Section

Section 35 in Gujarat Khar Lands Act, 1963

35. Custody and disbursement of moneys.- (1) All moneys received by the Board shall be credited into a separate account maintained for the purpose in the Government Treasury.

(2)All funds for disbursement shall be drawn by means of cheques which shall be signed by the Chairman of the Board, or such other member or officer of the Board as the Chairman may, with the approval of the Board, authorize in this behalf.