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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(2)In particular and without prejudice to the generality of the foregoing power such rules may be made to provide for all or any of the matters expressly required or allowed by this Act to be prescribed by rules.