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[Cites 0, Cited by 1] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)a date [***] [The words and brackets '(which shall not be earlier than one month after the date of the publication of the notification)' deleted by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).] in which all the liabilities created by the scheme shall come into force: