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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4)(ii) in The Gujarat Town Planning and Urban Development Act, 1976

(ii)such persons, not exceeding [four in number] [These words were substituted for the words 'two in number,' by Gujarat 2 of 1999, Section 9 (3) (a) (w.e.f. 01-05-1999).] who are members of the local authority or authorities functioning in the urban development area, as may be nominated by the State Government;