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

State of Gujarat - Subsection

Section 2(2) in Gujarat Regularization of Unauthorized Development Rules, 2012

(2)The terms and expressions not defined in these rules shall have the meanings as assigned to them in the Act or the Gujarat Act or the rules or regulations made there under, or the Bombay Act, as the case may be.