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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Gujarat - Subsection

Section 80(3) in The Gujarat Municipalities Act, 1963

(3)Where any open site or waste, vacant or grazing land vesting in Government has been vested by Government in a municipality whether before or after the commencement of this Act, then it shall be lawful for the State Government to resume at any time such site or land, if it is required by it for any public purpose.