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[Cites 0, Cited by 0] [Section 278(3)] [Section 278] [Entire Act]

State of Gujarat - Subsection

Section 278(3)(b) in The Gujarat Municipalities Act, 1963

(b)or is likely to cease to be used for agricultural purposes and to develop as an urban area, it may by notification direct that the declaration made under sub-section (1) shall cease to apply to the whole of the area or such part thereof as may be specified in the notification. On the publication of the notification the provisions of sub-section (2) shall cease to apply to the area specified in the notification.