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State of Gujarat - Section

Section 123 in The Gujarat Town Planning and Urban Development Act, 1976

123. No Town Planning Scheme or development plan for area for which housing schemes is sanctioned under Housing Board Act.

- Notwithstanding anything contained in this Act, no development plan or town planning scheme shall be made for any area for which a housing scheme has been sanctioned under the provisions of the Gujarat Housing Board Act, 1961 (Gujarat XXVIII of 1961).