Section 67A in The Gujarat Town Planning and Urban Development Act, 1976
67A. [ Manner of resolution of grievances after sanctioning scheme. [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.]
(1)In case where the final plot is allotted in joint ownership in the sanctioned preliminary or final scheme, then on application being made to the Committee by any of the joint owners, the Committee constituted under sub-section (2) shall give a notice to all the concerned and after giving them an opportunity of being heard, shall with respect to such final plot define the share of the joint holders and demarcate the area that may be allotted to each of them.(2)The committee shall consist of the following members, namely:-(i)the Secretary, Urban Development and Urban Housing Department, shall be the Chairman;(ii)the Chief Town Planner, - Member Secretary, ex-officio; and(iii)any other member, appointed by the Chairman.(3)The decision of the Committee in this regard shall be deemed to be the part of the scheme sanctioned under Sec. 65.] [Sub-section (1) was substituted for the original, by Gujarat 2 of 1999, Section 19 (w.e.f. 01-05-1999).]
