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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3)(ii) in Gujarat Regularization of Unauthorized Development Rules, 2012

(ii)The Town Planner or Junior Town Planner as the case may be of the concerned branch office of each of the concerned area of the Region shall be the Secretary of the said Committee.