Section 3(2)(viii) in The Gujarat Metropolitan Planning Committees Act, 2008

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State of Gujarat - Subsection

Section 3(2)(viii) in The Gujarat Metropolitan Planning Committees Act, 2008

(viii)the Chief Executive Authority of concerned Urban Development Authority shall be Member-Secretary of the Committee and his office will be the Secretariat of the Committee;

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State of Gujarat - Subsection

Section 3(2)(viii) in The Gujarat Metropolitan Planning Committees Act, 2008