Section 31(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)If within the period of six months from the date on which the purchase notice is served under this section, the State Government has not confirmed the notice, the notice shall be deemed to be confirmed at the expiration of that period and the appropriate authority on which the notice was served shall be deemed to be authorised to acquire the interest of the owner compulsorily in accordance with the provisions of this Act, at the expiration of the said period.
