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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(3)(iv) in The Gujarat Town Planning and Urban Development Act, 1976

(iv)calculate the contribution to be levied under sub-section (1) of Section 79, on each plot used, allotted or reserved for a public purpose or for the. purpose of the appropriate authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;