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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4)(vi) in The Gujarat Town Planning and Urban Development Act, 1976

(vi)the Chief Engineer or Engineers (Public Health) of the local authority or authorities functioning in the urban development area or his or their nominee or nominees, ex-officio;