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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(3)On receipt of such application, the prescribed authority after giving an opportunity to the parties of being heard and after making such summary enquiry into the circumstances of the case as it thinks fit, shall by order in writing, either grant take into account the following factors, namely:-