Section 6(2)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(iii) in The Gujarat Town Planning and Urban Development Act, 1976

(iii)[ one official of the State Government to be nominated by the State Government, ex-officio;] [Clauses (iii) and (iv) were inserted by Gujarat 2 of 1999, Section 4 (1) (w.e.f. 01-05-1999).]

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State of Gujarat - Subsection

Section 6(2)(iii) in The Gujarat Town Planning and Urban Development Act, 1976