Section 32(3) in Gujarat Industrial Development Act, 1962
(3)If any land placed at the disposal of the Corporation under sub-section (1) is required at any time thereafter by the State Government, the Corporation shall replace it at the disposal of the State Government upon such terms and conditions as the State Government may after consultation with the Corporation determine.[Chapter VI] [Chapter IVA substituted by Gujarat 15 of 2007, dated 1st May 2007] A Levy of Development Charges
