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

State of Gujarat - Subsection

Section 3A(2) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(2)The notice issued to the person under sub-section (2) of section 3 shall be deemed to be a notice issued under the provisions of this Act as amended by the Gujarat Regularisation of Unauthorised Development (Amendment) Act, 2003 (Gujarat 12 of 2003.]