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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1)(a) in The Gujarat Rural Housing Board Act, 1972

(a)that any street laid out or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the programme sanctioned by the State Government under section 30 and