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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

State of Gujarat - Subsection

Section 150(3)(b) in The Gujarat Municipalities Act, 1963

(b)Where the Chief Officer refuses permission to construct or reconstruct any building in any area within the regular line of the public street, such area shall on the expiry of a period of one year from the date on which permission was so refused or before the expiry of the said period, with the approval of the municipality be added to the street and shall thenceforth be deemed part of the public street and shall be vested in the municipality.