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[Cites 0, Cited by 6] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)If after the preliminary scheme or the final scheme has come into force, the appropriate authority considers that the scheme is defective on account of an error, irregularity or informality, the appropriate authority may apply in writing to the State Government for the variation of the scheme.