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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(9)(i) in The Gujarat Town Planning and Urban Development Act, 1976

(i)An area development authority may, with the previous sanction of the State Government, associate with itself or consult such persons whose assistance or advice it may desire for the purpose of performing any of its functions under this Act and such persons may be paid by the area development authority such remuneration or fees as may be sanctioned by the State Government.