Section 24A in The Gujarat Housing Board Act, 1961
24A. [ Inclusion of area other than urban area in scheme. [This section was inserted by Gujarat 1 of 1973, section 17.]
- If the Board while framing a housing scheme in respect of an urban area considers it necessary for the purpose of construction of houses under the scheme to include in the scheme a part of an area which is contiguous to such urban area but which is not an urban area, then, notwithstanding anything contained in section 24 or any other law for the time being in force, it shall be lawful for the Board, with the previous approval of the State Government, to include in the scheme such part and thereupon the part shall be deemed to be an urban area for the purpose of the scheme.]
