Section 41 in The Gujarat Rural Housing Board Act, 1972
41. Power to exempt schemes from provisions of sections 29 to 33.
- The State Government may, by general or special order published in the Official Gazette, exempt any housing scheme from all or any of the provisions of sections 29 to 33 (both inclusive) subject to such conditions, if any, as it may impose or may direct that any such provisions shall apply to such scheme with such modifications as may be specified in the order.
