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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in Gujarat State Disaster Management Act, 2003

(3)The Collector may exercise the powers contained in sub-section (2) to the extent only that it is necessary for the purpose of-
(a)assisting and protecting the community;
(b)providing relief to the community;
(c)preventing or combating disruption; or
(d)dealing with the destructive and other effects of the disaster.