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[Cites 0, Cited by 2] [Section 49(1)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1)(g) in The Gujarat Town Planning and Urban Development Act, 1976

(g)the restrictions imposed by this section shall cease to operate in the event of the State Government refusing to sanction the draft scheme or the preliminary scheme or in the event of the withdrawal of the scheme under Section 66 or in the event of the declaration of intention lapsing under sub-section (3) of Section 42;