Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] State of Gujarat - Subsection Section 79(2) in The Gujarat Town Planning and Urban Development Act, 1976 (2)The owner of each plot included in the final scheme shall be primarily liable for the payment of the contribution leviable in respect of such plot.
