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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)The State Government shall, by an order in writing, determine the amount which a local authority or authorities functioning in the development area shall pay as contribution, either in one lump sum or in such instalments as may be specified in the order, towards the expenses incurred by an area development authority in the discharge of its functions.