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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)Where no appeal has been presented under Section 54, in respect of a matter arising out of clause (iii), clause (iv), clause (vi), clause (vii), clause (viii) or clause (x) of sub-section (3) of Section 52, the decision of the Town Planning Officer shall be final and binding on the parties.