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[Cites 0, Cited by 34] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)Before making any town planning scheme under the provisions of this Act in respect of any area, the appropriate authority in consultation with the Chief Town Planner may, by resolution, declare its intention to make such a scheme in respect of such area.