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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4A) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957

(4A)[ The Chairman, the members other than members ex-officio and the Secretary, of the Authority shall receive such emoluments as may be prescribed.] [Sub-section (4A) was inserted by Gujarat 12 of 1966, section 2.]