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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(e) in Gujarat Khar Lands Act, 1963

(e)with the sanction of and on such terms as may be approved by the State Government, take over for maintenance or reconstruction any work per-taming to the development of khar lands done by the State Government or any public body;