Section 22(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Where the State Government is of the opinion that the object of proper development or redevelopment of any urban area or group of urban areas in the State together with such adjacent areas as may be considered necessary, whether covered under a development area already declared as such under Section 3 or not, will be best served by entrusting the work of development or redevelopment thereof to a special authority, instead of to an area development authority, the State Government may, by notification, declare such area to be an urban development area and constitute an authority for such area to be called the urban development authority of that area, and thereupon all the powers and functions of an area development authority relating to the development or redevelopment of a development area under this Act shall, in relation to such urban development area, be exercised and performed by such urban development authority [****] [The words 'and not by any other authority' were deleted by Gujarat 2 of 1999, Section 9 (1) (w.e.f. 01-05-1999).],
