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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in Gujarat State Disaster Management Act, 2003

(1)During the period an area is an affected area the Collector may issue directions to the officers of the departments of the Government and the local authority in the affected area, to provide emergency relief in accordance with the disaster management plans.