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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3) in Gujarat Regularization of Unauthorized Development Rules, 2012

(3)
(i)For the areas comprising in each of the Regions namely North Gujarat, South Gujarat and Saurastra and Kachchha as specified in Schedule III, a Committee shall consist of the following members.-
1 Senior Town Planner of the Region of TownPlanning and valuation Department Chairman
2 Chief Officer of concerned area developmentauthority of the Region Member
3 Mamlatdar of concerned area of the Region Member
(ii)The Town Planner or Junior Town Planner as the case may be of the concerned branch office of each of the concerned area of the Region shall be the Secretary of the said Committee.