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[Cites 0, Cited by 4] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)In the draft scheme referred to in Section 44, the size and shape of every plot shall be determined, so far as may be, to render it suitable for building purposes and where the plot as already built upon, to ensure that the building, as far as possible, complies with the provisions of the scheme as regards open spaces.