Section 13 in The Gujarat Town Planning and Urban Development Act, 1976
13. Publication of draft development plan.
(1)The area development authority or, as the case may be, the authorised officer shall, as soon as may be, after a draft development plan is prepared and submitted to the State Government under Section 9, publish it in the Official Gazette and in such other manner as may be prescribed alongwith a notice in the prescribed manner, inviting suggestions or objections from any person with respect to the development plan within a period of two months from the date of its publication.(2)The following particulars shall be published alongwith the draft development plan, namely:-(a)a statement indicating broadly the uses to which lands in the area covered by the plan are proposed to be put and any survey carried out for the preparation of the draft development plan;(b)maps, charts and statements explaining the provisions of the draft development plan;(c)the draft regulations for enforcing the provisions of the draft development plan;(d)procedure explaining the manner in which permission for developing any land may be obtained from the area development authority or, as the case may be, the authorised officer;(e)a statement of the stage of development by which it is proposed to meet any obligation imposed on the area development authority by the draft development plan;(f)an approximate estimate of the cost involved in acquisition of land reserved for public purposes.
