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

State of Gujarat - Subsection

Section 4(3)(g) in GUJARAT NEW CAPITAL (PERIPHERY) CONTROL RULES, 1967

(g)no land within 800 meters from the boundary of any public road, or the controlled line as fixed by the Government from time to time whichever is more, joining the capital site shall be used for the purpose of charcoal kiln, pottery-kiln, lime kiln, brick, field or brickkiln, "Exceptions.- The above restriction shall not apply to those survey numbers of a village which are allowed by Government to be used for construction of residential buildings for the inhabitants of the village or construction of building for public purpose."