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[Cites 0, Cited by 14] [Entire Act]

State of Gujarat - Section

Section 38 in The Gujarat Town Planning and Urban Development Act, 1976

38. Recovery of expenses incurred.

- Any expenses incurred by the appropriate authority under Section 36 or Section 37 shall be a sum due to the appropriate authority under this Act from the person in default or the owner of the land, building or land concerned.