Section 63 in The Gujarat Town Planning and Urban Development Act, 1976
63. Power of Town Planning Officer to split up draft scheme into separate sections.
(1)After a Town Planning Officer has been appointed under Section 50, the appropriate authority may apply to him to split up the draft scheme into different sections and to deal with each section separately as if such section were a separate draft scheme.(2)On receipt of an application under sub-section (1), the Town Planning Officer may, after making such inquiry as he thinks fit, split up the draft scheme into sections.(3)The provisions of this Act and the rules made thereunder shall, so far as may be, apply to each of such sections as it were a separate draft scheme.
