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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(3) in The Gujarat Town Planning and Urban Development Act, 1976

(3)In lieu of the recovery of the dues of the appropriate authority in the manner provided in sub-section (2), any sum due or the balance of any sum due, as the case may be, by such defaulter may be recovered from him by a suit in any Court of competent jurisdiction.