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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)The State Government may from time to time, make subventions to the Board for the purposes of this Act on such terms and conditions as the State Government may determine.