Section 2(iv) in The Gujarat Town Planning and Urban Development Act, 1976
(iv)"area development authority" means an area development authority constituted under Section 5 [and includes a local authority, designated as such under sub-section (1) of Section 6 or Government company designated as such under Section 6-A] [These words, brackets, figures and letter were inserted by Gujarat 2 of 1999, Section 2 (1) (i) (w.e.f. 01-05-1999).];
