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

State of Gujarat - Subsection

Section 5(5)(a) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(a)any works of improvement required to be executed by a notice under sub-section (1) of section 6 or in pursuance of an undertaking given under sub-section (2) of section 9; or