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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(1)Where a notice under sub-section (1) of section 6 is not complied with, within the time specified in the notice, the prescribed authority may after the expiry of such date itself execute the works required to be executed by the notice.