Section 3(3) in The Gujarat Housing Board Act, 1961
(3)For the purposes of this Act and the [* * *] [The word 'relevant' was deleted by Gujarat 1 of 1973, section 3.] land acquisition law the Board shall be deemed to be a local authority;Explanation. - The purposes of this Act referred to in sub-section (3) include the management and use of lands and buildings belonging to or vesting in the Board under or from purposes of this Act and the exercise of its rights over and with respect to such lands and buildings for the purposes of this Act.
