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[Cites 0, Cited by 0] [Section 278(1)] [Section 278] [Entire Act]

State of Gujarat - Subsection

Section 278(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)The declaration shall be published in the Official Gazette, in the same manner as an order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1950.] Government and shall state the limits within which the land proposed to be acquired is situated, the purpose for which it is needed, its approximate area, and the place where a plan of the land may be inspected.