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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Gujarat - Subsection

Section 83(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)Any property or private right shall not be deemed to be injuriously affected by reason of any provision inserted in a town planning scheme which imposes any conditions and restrictions in regard to any of the matters specified in clause (k) of sub-section (3) of Section 40.