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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)As soon as may be after the declaration of a development area under Section 3, the State Government shall, by notification, constitute an authority for such area to be called the area development authority for such area to be called the area development authority of that development area for the purpose of carrying out the functions assigned to an area development authority under this Act.