Section 27 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
27. Functions of the Board.
- The functions of the Board shall be-(a)to exercise the powers of the prescribed authority in cases where the State Government has, by notification in the Official Gazette, directed that the powers of the prescribed authority shall be exercised by the Board;(b)to advance loans to the owners and occupants in slum areas for carrying out improvements or repairs and the Board shall be competent to raise funds for this purpose;(c)to operate schemes relating to development of open lands into plots in slum areas, with all the public amenities and utility services;(d)such other functions as may be prescribed.
