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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(vi) in The Gujarat Town Planning and Urban Development Act, 1976

(vi)the manner in which a notice for inviting suggestions or objections to modifications in draft development plan shall be published under [***] [Substituted 'Section 15 or under' by Gujarat Act No. 11 of 2014, dated 28.7.2014.] the proviso to sub-clause (ii) of Clause (a) of sub-section (1) of Section 17;