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[Cites 0, Cited by 5] [Section 40(3)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3)(e) in The Gujarat Town Planning and Urban Development Act, 1976

(e)the allotment or [earmarked] [Substituted 'reservation' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] of land for roads, open spaces, gardens, recreation grounds, schools, markets, green-belts, dairies, transport facilities, public purposes of all kinds;