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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in Gujarat Regularization of Unauthorized Development Rules, 2012

(1)The Designated Authority shall immediately after coming into force of the Act, publish in at least two Gujarati newspapers having wide circulation within the area, the substance and the purpose of the Act explaining the provisions of Act in detail. The designated authority may also use other means to publicize.