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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(1)(d) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(d)to any area which the Government may, from time to time, by notification in the Official Gazette, specify as being reserved for urban non-agricultural or industrial development.