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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(2)The Board shall be a body corporate having perpetual succession and a common seal, and shall, by he said name sue and he sued, and shall be competent to acquire and hold property, both movable and immovable and to contract and do all things necessary for the purposes of this Act.