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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)With effect on and form such date as the State Government may by notification in the Official Gazette, appoint in this behalf, there shall be established a Board to be called the Gujarat Slum Clearance Board.