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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2) in Gujarat Khar Lands Act, 1963

(2)If the State Government is of opinion that the variation proposed by the Board varies the scheme in any material particulars, the State Government shall require the Board to follow the provisions of sections 11, 12 and 13 in respect of each variation, and the provisions of section 11, 12, 13 and 14 shall apply mutatis mutandis in relation to such variation.