Section 67 in The Gujarat Rural Housing Board Act, 1972
67. Power of Board to construct buildings intended for public purpose on behalf of Government, local authority or corporation owned or controlled by Government.
- Notwithstanding anything contained in the foregoing provisions of this Act, it shall be lawful for the Board to undertake on behalf of the Government or a local authority or a corporation owned or controlled by the Government, or a Co-operative society registered or deemed to have been registered under the Gujarat Co-operative Societies Act, 1961 (Gujarat XI of 1862), subject to such terms and conditions including payment of cost as may be agreed upon in pursuance of a contract or otherwise, the construction of building intended to be used as a hospital, dispensary, school or for any other charitable purpose as may be entrusted to it by the Government or a local authority or such corporation:Provided that no such construction shall be undertaken on behalf of a local authority or any such corporation except with the previous sanction of the State Government.
