Section 9(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001

[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(a)the period within which and the manner in which a notice shall be served under sub-section (2) of section 3 and the manner of publication of substance of notice under clause (c) of that sub-section;

(aa)[ the rates of fees under sub-section (2) of section 3;] [Clause (aa) inserted by Gujarat 12 of 2003, dated 31st March 2003 (w.e.f. 12-05-2003).]

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State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001