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[Cites 0, Cited by 0] [Section 284G] [Entire Act]

State of Gujarat - Subsection

Section 284G(7) in The Gujarat Provincial Municipal Corporations Act, 1949

(7)When the State Government's approval of a re-development plan has become operative and the plan comprises any land of the Corporation, the provisions of this Act shall apply in relation to that land as if it had been land in the re-development area acquired by the Commissioner under this section.