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State of Gujarat - Section

Section 68 in The Gujarat Housing Board Act, 1961

68. Reports.

- The Board shall, before such date and in such form and at such intervals as may be prescribed, submit to the State Government a report on such matters as may be prescribed, [* * * *] [The words 'and the State Government shall cause such report to be published in the Official Gazette' were deleted by Gujarat 1 of 1973, section 45(1).]. Every such report shall be laid before the State Legislature as soon as may be [after it is submitted] [These words were substituted for the words 'after it is published', by Gujarat 1 of 1973, section 45 (2).].