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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(4) in The Gujarat Town Planning and Urban Development Act, 1976

(4)If any assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the authority who appointed such assessor shall appoint forthwith a fit and proper person in his place.