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[Cites 0, Cited by 5] [Section 12(2)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)proposals for the reservation of land for public purposes, such as schools, colleges and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres and places for public entertainment, public assembly, museums, art galleries, religious buildings, playgrounds, stadiums, open spaces, dairies and for such other purposes as may, from time to time, be specified by the State Government;