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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(5)(b) in Gujarat Industrial Development Act, 1962

(b)On receipt of the report, if the Collector, after making any inquiry and after giving the owner and the occupier of such building or land, as the case may be, an opportunity of stating his objection to give such consent is satisfied that for ensuring the full and efficient development of the industrial estate, commercial centres, or as the case may be, industrial area it is necessary to permit the Corporation or the authorised person to lay down or place any pipe or other works into, through or against the building or in the land as contemplated by the Corporation or the authorised person, the Collector shall, notwithstanding anything contained in sub-section (4) by an order in writing, grant, the requisite permission to the Corporation or the authorised person.