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 35] [Entire Act] State of Gujarat - Subsection Section 35(2) in Gujarat Khar Lands Act, 1963 (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.
