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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2)(c) in The Gujarat Town Planning and Urban Development Act, 1976

(c)to provide with the consent of the owners that two or more original plots which are owned by several persons or owned by persons jointly be held in ownership in common as a final plot, with or without alteration of boundaries;