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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)Any permission under sub-section (1) shall be granted in the prescribed form and every order granting permission subject to conditions or refusing permission shall state the grounds for imposing such conditions or for such refusal.