- [The Board] [These words were substituted for the words 'subject to any rules made by the State Government under this Act, the Board' by Gujarat 13 of 1973, Schedule, item (3) (a).] may retain, lease, sell, exchange or otherwise dispose of, any land, building [or any apartment therein] [These words were inserted, by Gujarat 13 of 1973, Schedule Item (3) (b).] or other property vested in it and situate in the area comprised in any housing scheme sanctioned under this Act.
