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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in Gujarat Khar Lands Act, 1963

(2)The Board may, with the previous sanction of the State Government, consult such technical advisers as it thinks necessary for the purpose of carrying out the objects of this Act, and they shall be paid such remuneration as may be determined by the Board with the previous sanction of the State Government.