Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Gujarat Housing Board Act, 1961

(2)[ In every case where dispute arises as to whether a member has ceased to be a member or not, it shall be decided by the State Government, after giving him an opportunity of being heard to the member concerned.] [This sub-section was added by Gujarat 1 of 1973, section 8(2).]