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[Cites 0, Cited by 0] [Section 48A(3)] [Section 48A] [Entire Act]

State of Gujarat - Subsection

Section 48A(3)(ii) in The Gujarat Town Planning and Urban Development Act, 1976

(ii)in sub-section (1), for the words "comes into force", the words, brackets and figures "the date on which the draft scheme is sanctioned under subsection (2) of Section 48" were substituted.]