Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 37] [Entire Act] State of Gujarat - Subsection Section 37(2) in The Gujarat Town Planning and Urban Development Act, 1976 (2)The decision of the appropriate authority on the question as to what is development of a temporary nature shall be final.
