Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1)(d) in The Gujarat Town Planning and Urban Development Act, 1976

(d)The sanction accorded under [clause (a), clause (b)] [These words, brackets and letters were substituted for the word, brackets and letters 'Clause (b)' by Gujarat 2 of 1999, Section 7 (1) (w.e.f. 01-05-1999).] or clause (c) shall be notified by the State Government in the Official Gazette and the draft development plan together with the regulations so sanctioned shall be called the final development plan.