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[Cites 0, Cited by 0] [Section 149(3)] [Section 149] [Entire Act]

State of Gujarat - Subsection

Section 149(3)(b) in The Gujarat Municipalities Act, 1963

(b)the executive committee, having issued such demand for and having received in accordance with the demand such further particulars, has issued no further orders within one month from the receipt of such particulars, then within a period of one year from the date on which the person giving notice under sub-section (1) becomes entitled to lay out or make the street, the street may be laid out and made, in such manner as may have been specified in the notice under sub-section (1) and as is not inconsistent with any provision of this Act or of any bye-law for the time being in force thereunder.