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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(d) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967

(d)The development of land shall be permitted as per the plan showing the area declared to be controlled area for the purposes of this Act indicating therein the nature of the restrictions applicable to the controlled area under section 4 of the Act.