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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(5)(b) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(b)if the said Act is not in force in that area, such authority as may be specified by rules made in this behalf by the State Government and such rules may provide for the procedure to be followed by that authority in determining the rent and also for appeals against the decision of such authority.