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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(a) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957

(a)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the procedure to be followed by the Authority, the conduct of all business to be transacted by the Authority and the number of the members necessary to form a quorum;
(aa)[ the emoluments payable to the Chairman, members and the Secretary of the Authority;] [Clause (aa) was inserted by Gujarat 12 of 1966, section 6 (1) (i).]