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[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

State of Gujarat - Subsection

Section 278(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)On receipt of the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government the Commissioner shall forward to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government a declaration for notification stating the fact of such sanction and that the land proposed to be acquired by the Corporation for the purposes of the schemes is required for a public purpose;