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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(1)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)where it exceeds half the increment, to the extent of half the increment it shall be met by a contribution and the excess shall be borne by the appropriate authority;