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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

(iii)[ such persons not exceeding four from amongst the members of the local authorities functioning in the development area as may be nominated by the State Government; [Clauses (iii) and (iii-a) were substituted for Clause (iii) by Gujarat 2 of 1999, Section 3 (w.e.f. 01-05-1999).]