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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xxxviii) in The Gujarat Town Planning and Urban Development Act, 1976

(xxxviii)the form of, and time at which, budget shall be prepared by an appropriate authority and the number of copies thereof to be forwarded to the State Government under Section 94;