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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)After a Town Planning Officer has been appointed under Section 50, the appropriate authority may apply to him to split up the draft scheme into different sections and to deal with each section separately as if such section were a separate draft scheme.