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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(5) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957

(5)The State Government may, if it thinks fit, remove for incompetence or misconduct or any other good and sufficient reason an Assessor appointed under subsection (3).