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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)Within twenty-one days from the date of such declaration (hereinafter referred to as the declaration of intention to make a scheme), the appropriate authority shall publish it in the prescribed manner and shall despatch a copy thereof alongwith a plan showing the area which it proposes to include in the town planning scheme to the State Government.