Section 7(1A) in The Gujarat Rural Housing Board Act, 1972
(1A)[ For the purpose of clause (a) of sub-section (1), a person shall not be deemed to hold office or place of profit under the Board by reason only that he is a Housing Commissioner.] [Sub-section (1A) inserted by Gujarat 9 of 1985, dated 9th July 1985 (w.r.e.f 11-01-1985)]
