Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(10) in Gujarat Special Investment Region Act, 2009

(10)If such person fails to do so as directed under sub-section (9), the Regional Development Authority may itself take measures to give effect to the order and the cost of such measures shall be recovered from such person as an arrear of land revenue.