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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(a)to exercise the powers of the prescribed authority in cases where the State Government has, by notification in the Official Gazette, directed that the powers of the prescribed authority shall be exercised by the Board;