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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(m) in The Gujarat Metropolitan Planning Committees Act, 2008

(m)"Urban Development Authority" means an urban development authority constituted under sub-section (1) of section 22 of the Gujarat Town Planning and Urban Development Act, 1976 (President Act, 27 of 1976) for Ahmedabad, Surat, Vadodara and Rajkot.