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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(iii) in Gujarat Industrial Development Act, 1962

(iii)due regard shall always be had, so far as may be compatible, with the exigencies of the purpose of which the entry is made, to social and religious usage of the occupants of the land or building entered.