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[Cites 0, Cited by 6] [Section 12(2)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2)(a) in The Gujarat Town Planning and Urban Development Act, 1976

(a)proposals for designating the use of the land for residential, industrial, commercial, [educational] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.] agricultural and recreation purposes [or such others purposes] [Added by Gujarat Act No. 11 of 2014, dated 28.7.2014.];