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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(1)(a) in The Gujarat Town Planning and Urban Development Act, 1976

(a)all moneys received by the authority by way of grants, loans, [advances, fees, development charges or otherwise;] [These words were substituted for the words 'advances or otherwise' by Gujarat 3 of 1995, Section 11 (w.r.e.f. 11-01-1995).]