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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006

(2)in section 3, to sub-section (3), the following proviso shall be inserted, namely:-Provided further that in the case of the heritage area, the development area or urban development area declared under this Act shall be conterminous with Heritage area.";