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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(1)(d) in The Gujarat Town Planning and Urban Development Act, 1976

(d)such portion of the sums payable as compensation for land reserved or designated for any public purpose or for the purpose of the appropriate authority which is beneficial partly to the owners of land or residents within the area of the scheme and partly to the general public, as is attributable to the benefit accruing to the owners of land or residents within the area of the scheme from such reservation or designation;