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

State of Gujarat - Subsection

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

(xxxv)the time within which any claim is to be made by the owner of any property or right injuriously affected by the making of a town planning scheme under Section 82;