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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(3)(vii) in The Gujarat Town Planning and Urban Development Act, 1976

(vii)calculate the proportion of the contribution to be levied on each plot in the final scheme to the increment estimated to accrue in respect of such plot under sub-section (1) of Section 79;