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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2) in The Gujarat Housing Board Act, 1961

(2)[ The Tribunal shall endeavour to give its decision within six months from the date of the reference made to it.] [Section 55 was renumbered as sub-section (1) of that section and sub-section (2) was added, by Gujarat 1 of 1973, section 39.]