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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Gujarat - Subsection

Section 209(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)acquire any land required for the purpose of opening, widening, extending, diverting or otherwise improving any public street, bridge or sub-way or of making any new public street, bridge or sub-way and the buildings, if any, standing upon such land;