Section 14(c) in Gujarat Industrial Development Act, 1962
(c)to provide or cause to be provided amenities and common facilities in [industrial estates, commercial centres and industrial areas] [These words were substituted for the words 'industrial estates and industrial areas', by Gujarat 11 of 1986, Section 15 (1) (a) (w.e.f. 01-07-1986).] and construct and maintain or cause to be maintained [works, buildings, amenities and common facilities] [These words were substituted for the words 'works and buildings', by Gujarat 11 of 1986, Section 15 (1) (b) (w.e.f. 01-07-1986).] therefor;(cc)[ to levy and collect development charges on the land which is not vested in or under the control of the Corporation and which is benefited or likely to be benefited by the development or scheme or the work undertaken by the Corporation.] [Clause (cc) inserted by Gujarat 15 of 2007, dated 1st May 2007]
