Section 72A in The Gujarat Housing Board Act, 1961
72A. [ Power of Board to construct buildings intended for public purpose on behalf of Government, Local authority or corporation owned or controlled by Government [or co-operative society] [Section 72A shall be and shall be deemed always to have been inserted by Gujarat 29 of 1964, section 3 (w.e.f. 03-11-1964).].
- 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 X of 1962)] [These words figures were inserted by Gujarat 1 of 1973, section 47(1).] subject to such terms and conditions including payment of costs as may be agreed upon in pursuance of a contract or otherwise, the construction of building intended to 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 [or such co-operative society] [These words were inserted, by Gujarat 1 of 1973, section 47 (2).]:Provided that no such constraints shall be undertaken on behalf of a local authority or any such corporation [or any such co-operative society] [These words were inserted, by Gujarat 1 of 1973, section 47 (3).], except with the previous sanction of the State Government.]
