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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3)(vi) in Gujarat Special Investment Region Act, 2009

(vi)to acquire land in the Special Investment Region , by sale, lease, grant, allocation, donation, town planning scheme, consent agreement or through proceedings under the Land Acquisition Act, 1894, (1 of 1894) for the purposes of this Act;