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[Cites 0, Cited by 0] [Section 269(1)] [Section 269] [Entire Act]

State of Gujarat - Subsection

Section 269(1)(e) in The Gujarat Provincial Municipal Corporations Act, 1949

(e)that in any street, portion of street or locality specified in such notice the construction of shops, warehouses, factories, huts or buildings designed for particular uses shall not be allowed without the special permission of the Commissioner granted in accordance with general regulations framed by the Standing Committee in this behalf and subject to the terms of such permission only.