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State of Gujarat - Section

Section 34 in Gujarat Khar Lands Act, 1963

34. Restriction on ???.- (1) Save where in the opinion of the Board circumstances. Of extreme urgency have arisen, no sum exceeding Rs. 25,000 shall be expended by the Board unless such sum has been included in the Budget approved by the State Government under section 33.

(2)Where any such sum is expended under circumstances of extreme urgency a report thereon shall be made as soon as practicable to the State Government.