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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(1)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)execute any work which it is the duty of any person to execute under the scheme in any case where it appears to the appropriate authority that delay in the execution of the work would prejudice the efficient operation of the scheme.