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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2)(ii) in Gujarat Regularisation of Unauthorised Development Act, 2011

(ii)the form of notice to be served on the owner or occupier and the form of application to regularise unauthorised development and manner thereof under sub-section (2) of section 5;