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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Gujarat - Subsection

Section 6B(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)When the Collector makes any order under this section, he shall forthwith forward to any appropriate authority affected thereby a copy of the order with a statement of the reasons for making it and also submit a report to the State Government alongwith copies of such order and statement.