Section 111(1)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Gujarat - Subsection

Section 111(1)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

(iii)due regard shall always be had, so far may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered.

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State of Gujarat - Subsection

Section 111(1)(iii) in The Gujarat Town Planning and Urban Development Act, 1976