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State of Gujarat - Section

Section 66 in The Gujarat Rural Housing Board Act, 1972

66. Quinquennial valuation of assets and liabilities of the Board.

- The Board shall quinquennially have a valuation of its assets and liabilities made by a valuer appointed with the approval of the State Government:Provided that it shall be open to the State Government to direct a valuation to be made at any time it may consider necessary.