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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)The State Government may, for the purpose of securing planned development of areas within the State, declare, by notification, and in such other manner as may be prescribed, any area in the State to be a development area.