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[Cites 0, Cited by 1] [Section 52(1)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(1)(ii) in The Gujarat Town Planning and Urban Development Act, 1976

(ii)after giving notice as aforesaid, determine in a case in which a final plot is to be allotted to persons in ownership in common, the shares of such persons;