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State of Gujarat - Section

Section 29 in The Gujarat Housing Board Act, 1961

29. [ Sanction to programme and budget. [Section 29 was substituted by Gujarat 1 of 1973, section 22.]

- The State Government may sanction the programme and the budget forwarded to it with such modifications as it deems fit. The programme and the budget so sanctioned shall be laid before the State Legislature as soon as may be after they are sanctioned.]