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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(c) in The Gujarat Town Planning and Urban Development Act, 1976

(c)the approximate cost, if any, involved in the acquisition of land, which by virtue of the variation would be reserved for a public purpose, alongwith a notice, inviting suggestions or objections from any person with respect to the variation within a period of two months from the date of publication of the variation.