Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Gujarat - Subsection Section 24(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (3)The Board may appoint such other officers and servants as it considers necessary for the efficient performance of its functions.
