Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 42] [Entire Act]

State of Gujarat - Section

Section 53 in The Gujarat Town Planning and Urban Development Act, 1976

53. Certain decisions of Town Planning Officer to be final.

- Except in matters arising out of clauses (iii), (iv), (vi), (vii), (viii) and (x) of sub-section (3) of Section 52, every decision of the Town Planning Officer shall be final and binding on all persons.