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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Gujarat - Subsection

Section 76A(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)Subject to the provisions of this Act or any other law for the time being in force, the appropriate authority may make one or more Local Area Plan for the development area or any part thereof, regard being had to the proposals in the final development plan, if any.