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[Cites 0, Cited by 21] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)The Town Planning Officer shall submit the preliminary scheme so prepared to the State Government for sanction and shall thereafter prepare and submit to the State Government the final scheme in accordance with the provisions of sub-section (3).