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[Cites 0, Cited by 0] [Section 277(3)] [Section 277] [Entire Act]

State of Gujarat - Subsection

Section 277(3)(g) in The Gujarat Provincial Municipal Corporations Act, 1949

(g)a schedule showing the rateable value, as entered in the Commissioner's Assessment-book, at the date of the publication of a notification relating to the land under section 272, of all land specified in the statement under clause (e) and of any other land wholly or partially situated within eighty feet from either side of any street to be formed or altered in executing the scheme.