Section 58(2)(d) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

(d)the preparation of a plan for the development of any slum area or slum, clearance area and matters to be included in such plan.

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