Section 65(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)On receipt of the preliminary scheme or, as the case may be, the final scheme, the State Government may-(a)in the case of preliminary scheme, within a period of two months from the date of its receipt, and(b)in the case of a final scheme, within a period of three months from the date of its receipt, by notification, sanction the preliminary scheme or the final scheme or refuse to give sanction, provided that in sanctioning any such scheme, the State Government may make such modifications as may, in its opinion, be necessary for the purpose of correcting an error, irregularity or informality.
