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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3) in Gujarat Regularisation of Unauthorised Development Act, 2011

(3)Notwithstanding anything contained in the Bombay Act or the Gujarat Act, the State Government may from time to time issue such directions as it may deem fit, to the Commissioner or the appropriat authority with a view to prevent the unauthorised development.