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[Cites 0, Cited by 2] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)The fund of an appropriate authority shall be applied towards meeting-
(a)expenditure incurred in the administration of this Act;
(b)cost of acquisition of land for the purposes of this Act;
(c)expenditure for any development of land in the development area;
(d)expenditure for such other purposes as the State Government may direct.