Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act] State of Gujarat - Subsection Section 49(1)(f) in The Gujarat Town Planning and Urban Development Act, 1976 (f)the provisions of Section 35 shall so far as may be, apply in relation to the unauthorised development or use of land included in a town planning scheme;