Section 19(4) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(4)[ The President and the Assessors shall be members of the Board of Appeal for such period as may be required by such Board to decide a reference under the proviso to sub-section (1) of section 12 or an appeal under section 18.] [This sub-section was substituted for the original sub-section (4) by Gujarat 35 of 1961, section 5.]
