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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)The prescribed authority may, by notification in the Official Gazette, direct that no person shall erect any building in a slum area except with the previous permission in writing of the prescribed authority.