Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(4)(ii) in The Gujarat Town Planning and Urban Development Act, 1976 (ii)in any other case, from the State Government , if such expenditure is rendered abortive by reason of the variation of the plan.