- Subject to the Provisions of this Act and subject to the control of the State Government, the Board may incur expenditure and undertake work [in such urban area] [These words were substituted for the words 'in such local area' by Gujarat 1 of 1973, section 16.] as the State Government may by notification in the Official Gazette specify for the framing and execution of such housing schemes as it may consider necessary from time to time or as may be entrusted to it by the State Government.
