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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in Gujarat Special Investment Region Act, 2009

(2)The power exercisable by the State Government for sanctioning of Development Plans and Town Planning Schemes under the Gujarat Town Planning and Urban Development Act, 1976, (President's Act No. 27 of 1976) shall be exercisable by the Apex Authority.