Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(iii) in The Gujarat Town Planning and Urban Development Act, 1976 (iii)"appropriate authority", in relation to a development area, means an area development authority or an urban development authority, as the case may be;
