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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(5) in Gujarat Metropolitan Planning Committees Rules, 2016

(5)The Returning Officer shall, on being satisfied as to the genuineness of a notice of withdrawal and the identity of the person delivering it, under sub-rule (3), cause the notice to be affixed on the notice board of his office.