Section 54(2)(a) in The Gujarat Town Planning and Urban Development Act, 1976

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2)(a) in The Gujarat Town Planning and Urban Development Act, 1976

(a)A Board of Appeal existing immediately before the commencement of the Gujarat Town Planning and Urban Development (Amendment) Act, 1999 shall continue to hear and decide appeal until the date on which the Board of Appeal is constituted (hereinafter referred to as "the said date"), by the State Government under Section 55, and

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State of Gujarat - Subsection

Section 54(2)(a) in The Gujarat Town Planning and Urban Development Act, 1976