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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)Any expenses incurred by the appropriate authority under this section shall be recovered from the person in default or from the owner of the plot in the manner provided for the recovery of sums due to the appropriate authority under the provisions of this Act.