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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2)(a) in The Gujarat District Planning Committees Act, 2008

(a)have regard to-
(i)matters of common interest between the Panchayats and the Municipalities including special planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;
(ii)the extent and type of available resources, whether financial or otherwise;