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State of Gujarat - Section

Section 18 in Gujarat Khar Lands Act, 1963

18. Power of Board to make regulations.- For the purpose of carrying out the objects of a scheme which has come into force under this Act the Board may make regulations requiring any person or class of persons who in the opinion of the Board is interested in or affected, by the scheme or the public generally to take certain action or to refrain from doing certain acts in respect of any matters supplementary and incidental to the scheme.