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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(a) in Gujarat District Planning Committees Rules, 2016

(a)the State Government shall, take into consideration the figures of population of the rural area and of the urban area of a district in whole thousand, raising any such figures to next higher number in case of any residual figure of five hundred or more or ignoring any residual figure below five hundred, as the case may be;