Section 39(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)Where the appropriate authority raises any objection to the proposed development on the ground that such development is not in conformity with the provisions either of any development plan under preparation, or development plan already sanctioned, or of any building bye-laws in force for the time being, or for any other material consideration, the Department shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the appropriate authority; or(ii)submit the proposals for development together with the objections raised by the appropriate authority to the State Government for decision.
