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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1)(c) in The Gujarat Town Planning and Urban Development Act, 1976

(c)if the appropriate authority does not communicate its decision to the applicant within three months from the date of acknowledgments of its receipt, such permission shall be deemed to have been granted to the applicant;