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[Cites 0, Cited by 1] [Section 52(1)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(1)(i) in The Gujarat Town Planning and Urban Development Act, 1976

(i)after giving notice in the prescribed manner and in the prescribed form to the persons affected by the scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for a purpose of the appropriate authority and the final plots;