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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

(iii)[Three officials] [These words were substituted for the words 'two officials', by Gujarat 2 of 1999, Section (3) (b) (w.e.f. 01-05-1999).] of the State Government, to be nominated by that Government, ex-officio;