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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

(iii)the manner in which the draft development plan is to be prepared and submitted to the State Government by the authorised officer under subsection (2) of Section 9;