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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3)(l) in The Gujarat Town Planning and Urban Development Act, 1976

(l)the suspension, so far as may be necessary, for the proper carrying out of the scheme, of any rule, bye-law, regulation, notification or order made or issued under any Act of the State Legislature or any of the Acts which the State Legislature is competent to amend: