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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(3)(i) in Gujarat Regularization of Unauthorized Development Rules, 2012

(i)For the areas comprising in each of the Regions namely North Gujarat, South Gujarat and Saurastra and Kachchha as specified in Schedule III, a Committee shall consist of the following members.-