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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(3)(ix) in The Gujarat Town Planning and Urban Development Act, 1976

(ix)determine the amount to be deducted from, or added to, as the case may be, the contribution leviable from a person in accordance with the provisions of Section 79;