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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(6) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957

(6)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the President shall appoint forthwith a fit and proper person to take the place of such Assessor.