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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)The Board of Appeal constituted under sub-section (1) shall stand dissolved as soon as a copy of its decision in appeal is sent to the Town Planning Officer under subsection (2) of Section 62.