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[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

State of Gujarat - Subsection

Section 278(1)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)The said declaration shall be conclusive evidence that the land is needed for a public purpose and the Commissioner shall, upon the publication of the said declaration, proceed to execute the scheme.