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 0] [Section 118(2)] [Section 118] [Entire Act] State of Gujarat - Subsection Section 118(2)(xiii) in The Gujarat Town Planning and Urban Development Act, 1976 (xiii)the time within which the owner is to give notice of refusal to accept the compensation under sub-section (3) of Section 33;