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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3) in Gujarat Special Investment Region Act, 2009

(3)The Regional Development Authority shall be "Appropriate Authority for the area comprising of Special Investment Region for the purposes of Gujarat Town Planning and Urban Development Act, 1976, (President's Act No. 27 of 1976) as so applied to this Act.