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

State of Gujarat - Subsection

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

(ii)determine whether the areas used, allotted or reserved for a public purpose or purposes of the appropriate authority are beneficial wholly or partly to the owners or residents within the area of the scheme;