Section 11(1)(a) in Gujarat Government Rules of Business, 1990

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(a)which either immediately or by the repercussions, will affect the finance of the State, or which, in particular: -

(i)involves any grant of land or, assignment of revenue or

(ii)involves any concession, grant, lease or licence of mineral or forest rights or right to water, power or easement; or

(iii)in any way involves any relinquishment of revenue or;

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