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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(3) in The Gujarat Rural Housing Board Act, 1972

(3)Where there is dispute the matter shall be referred to the State Government. The State Government shall, after hearing the panchayat concerned, decide the matter. The decision of the State Government shall be final. If the State Government decides that such street, square or land shall vest in the Board, it shall vest accordingly.