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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(5) in The Gujarat Town Planning and Urban Development Act, 1976

(5)The provisions of sub-sections (5) to (12) of Section 5 shall apply in relation to an urban development authority as they apply in relation to an area development authority, with the modification that references to an area development authority in the said subsection shall be construed as references to an urban development authority.