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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2) in Gujarat State Disaster Management Act, 2003

(2)Where the Authority is of the opinion that the relief provided by the Commissioner or the Collector is not adequate, the Authority shall recommend the Government to modify the norms followed by the Commissioner or the collector and, where necessary, recommend other relief measures.