Section 4 in The Gujarat Town Planning and Urban Development Act, 1976
4. Exclusion of whole or part of development area from operation of the Act.
(1)The State Government may, by notification, withdraw from the operation of the relevant provisions of this Act, the whole or part of any development area declared under Section 3.(2)Where any notification is issued under sub-section (1) in respect of any development area or part thereof-(a)the relevant provisions of this Act and all notifications, rules, regulations, orders, directions and powers issued, made or conferred, thereunder shall cease to apply to the said area or, as the case may be, part thereof;(b)the State Government shall, after consultation with the area development authority or authorities concerned frame, a scheme determining the portion of the balance of the fund of the area development authority or authorities which shall vest in the State Government and the local authority or authorities concerned and in what manner the properties and liabilities of the area development authority or authorities shall be apportioned between the State Government and the local authority or authorities concerned and on the scheme being notified, the fund, properties and liabilities of the area development authority or authorities, shall vest and be apportioned accordingly.
