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[Cites 0, Cited by 0] [Section 269(1)] [Section 269] [Entire Act]

State of Gujarat - Subsection

Section 269(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)that in any street or portion of street specified in such notice the elevation and construction of the frontage of all buildings or any classes of buildings thereafter erected or re-erected shall in respect of their architectural features be such as the Corporation may consider suitable to the locality.