Legal Document View

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
[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(2)(xxvii) in The Gujarat Town Planning and Urban Development Act, 1976

(xxvii)the manner and the form of notice to be given by the Town Planning Officer under Clause (i) of sub-section (1), or under Clause (x) of subsection (3) of Section 52;