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[Cites 0, Cited by 2] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)If such publication is not made by the officer appointed under sub-section (2), the declaration of intention to make a scheme shall lapse and for a period of three years from the date of such declaration, it shall not be competent for the appropriate authority to declare its intention to make any town planning scheme for the said area or for any part thereof.