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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)the particulars of land allotted or reserved under clause (e) of sub-section (3) of Section 40 with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;