Section 2(e) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(e)"Housing Board" means the Housing Board constituted under the Gujarat Housing Board Act, 1961, (Gujarat XXVII of 1961), or the Rural Housing Board constituted under the Gujarat Rural Housing Board Act, 1972 (Gujarat 22 of 1972); or both, as the case may be,
