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

State of Gujarat - Subsection

Section 4(4)(c) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(c)In the case of high-rise buildings having the height of fifteen metres or exceeding fifteen metres, the designated authority may permit a person to install diesel-generating set instead of electric supply to the main fire pump within a period of three months.