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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)Subject to the provisions of sub-section (2), a Town Planning Officer appointed under sub-section (1) for the purpose of any scheme shall cease to hold office with effect from the date on which the final scheme is sanctioned under Section 65.