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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xxx) in The Gujarat Town Planning and Urban Development Act, 1976

(xxx)[the terms of appointment and conditions of service of president; and the qualifications] [These words were substituted for the words 'the qualifications' by Gujarat 2 of 1999, Section 22 (w.e.f. 01-05-1999).] and experience for the assessors of the Board of Appeal under sub-section (1) of Section 55;