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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(c) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(c)that any public premises are required for any other purpose of the State Government, or as the case may be, the corporate authority to whom such premises belong, the competent officer shall, notwithstanding anything contained in any other law for the time being in force issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.