Section 14 in The Gujarat Town Planning and Urban Development Act, 1976
14. Suggestions or objections to draft development plan to be considered.
- If within the period specified in Section 13 any person communicates in writing to the area development authority, or, as the case may be, to the authorised officer any suggestions or objections relating to the draft development plan, the said authority or officer shall consider such suggestions or objections and [and then shall submit the same to the State Government alongwith his or its opinion on such objections or suggestions.] [Substituted 'may modify such plan as it or he thinks fit' by Gujarat Act No. 11 of 2014, dated 28.7.2014.]
