Gujarat Rural Housing Board Act, 1972

For the Statement of Objects and Reasons and report of Select Committee, see Gujarat Government Gazette Extraordinary Part V, dated August 1, 1972, page. 131. This Act was assented to by the President on the 2nd November 1972. An Act to provide for the establishment of a Gujarat Rural Housing Board in the State of Gujarat. It is hereby enacted in the Twenty-third year of the Republic of India as follows:-

Act number

Act 22 of 1972

Year

1972

Enacted on

10-11-1972

In force from

10 November 1972

Jurisdiction

Gujarat State Act

Subjects

Housing And Urban Development

Read the full text of Gujarat Rural Housing Board Act, 1972 section by section on LawLens.

Official source: India Code