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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2)(q) in Gujarat Khar Lands Act, 1963

(q)the manner in which the documents, plans and maps relating to the sanctioned scheme shall be accessible to the public under the proviso to sub-section (2) of section 44;