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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as may be prescribed in this behalf borrow any sum required for the purposes of this Act.