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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(1)(f) in The Gujarat Town Planning and Urban Development Act, 1976

(f)any amount by which the total amount of the values of the original plots exceeds the total amount of the values of the plots included in the final scheme, each of such plots being estimated at its market value at the date of the declaration of intention to make a scheme, with all the buildings and works thereon at the said date and without reference to improvements contemplated in the scheme other than improvements due to alteration of its boundaries.