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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1)(b) in The Gujarat Rural Housing Board Act, 1972

(b)non-recurring expenditure not exceeding two lakhs of rupees, notwithstanding the fact that such expenditure has pot been included in its annual programme or supplementary programme sanctioned by the State Government or the variation of the programme made under section 32.