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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Every person who shall intend to erect a building shall give to the Commissioner notice of his said intention in the form prescribed in the bye-laws and containing all such information as may be required to be furnished under the bye-laws.