Section 12(2) in Gujarat Regularization of Unauthorized Development Rules, 2012

[Cites 0, Cited by 0] [Section 12] [Entire Act]

(2)

(i)For each of the Area Development Authority as specified in Schedule II, a Committee shall consist of the following members.-

1	Senior Town Planner of the Region of TownPlanning and valuation Department	Chairman
2	Chief Executive Authority	Member
3	Collector of the District or his representative	Member

(ii)A person from the concerned development authority as appointed by the Chairman shall be the Secretary of the Committee.

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