Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76A(3)] [Section 76A] [Entire Act] State of Gujarat - Subsection Section 76A(3)(h) in The Gujarat Town Planning and Urban Development Act, 1976 (h)indicate in the plan and other document, the land which shall vest with the appropriate authority.