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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1)(ii) in The Gujarat Town Planning and Urban Development Act, 1976

(ii)to undertake the preparation [and execution] [These words were inserted by Gujarat 2 of 1999, Section 10 (w.e.f. 01-05-1999).] of town planning schemes [or local Area Plan] [Inserted by Gujarat Act No. 22 of 2017] under the provisions of this Act, if so directed by the State Government;