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[Cites 0, Cited by 2] [Section 65(1)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(1)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)in the case of a final scheme, within a period of three months from the date of its receipt, by notification, sanction the preliminary scheme or the final scheme or refuse to give sanction, provided that in sanctioning any such scheme, the State Government may make such modifications as may, in its opinion, be necessary for the purpose of correcting an error, irregularity or informality.