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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2A) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2A)[ The Board shall forward the preliminary scheme to the State Government, local body, institution or, as the case may be, individual for approval.] [Sub-section (2A) inserted by Gujarat 26 of 1980, dated 22nd October, 1980.]