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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(6) in Gujarat Special Investment Region Act, 2009

(6)In case any person does anything contrary to the decision given under sub-section (4) or (5), the Regional Development Authority shall have power to pull down, demolish or remove any erection made contrary to such decision and recover the cost of such pulling down, demolition or removal from the person concerned.