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 31] [Entire Act] State of Gujarat - Subsection Section 31(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (2)Rules made by the State Government for the purposes of this section may empower the Board to borrow by the issue of debentures and to make arrangements
