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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(4)(b) in Gujarat Special Investment Region Act, 2009

(b)Every person, unit or Developer or any other stakeholder in Special Investment Region shall be required to get the plans of the building approved by the Regional Development Authority before commencing any construction and shall obtain the approval of the Regional Development Authority necessary and incidental thereto, after the completion and before the use of such premises.