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State of Gujarat - Section

Section 37 in The Gujarat Rural Housing Board Act, 1972

37. Reference to the Tribunal in the matter of disputes under section 35 or 36.

- If there is any dispute as to whether any compensation is payable under section 35 or as to the amount of compensation payable under section 35 or section 36, as the case may be, the matter shall be referred to the Tribunal.