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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(2)Every notification issued under sub-section (1), shall cease to have effect on the expiration of two years from the date thereof except as resects things done or omitted to be done before such cesser.