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[Cites 0, Cited by 0] [Section 76A(4)] [Section 76A] [Entire Act]

State of Gujarat - Subsection

Section 76A(4)(b) in The Gujarat Town Planning and Urban Development Act, 1976

(b)consider the objections and suggestions received under sub-clause (a), and modify the plan as it thinks fit and publish it in the Official Gazette, inviting objections and suggestions from the person affected by the Local Area Plan within a period of thirty days.