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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3)(a) in The Gujarat Special Economic Zone Act, 2004

(a)to ensure the compliance of the approved master plan and may approve any modification in the plan if required by the Developer and provide the guiding principles for town planning and urban development standards to be implemented by the Developer;