Section 7(1)(ii) in The Gujarat Town Planning and Urban Development Act, 1976
(ii)to under take the preparation [and execution] [These words were inserted by Gujarat 2 of 1999, Section 6 (w.e.f. 01-05-1999).] of town planning schemes [or Local Area Plan] [Inserted by Gujarat 22 of 2017, dated 13.4.2017.] under the provisions of this Act, if so directed by the State Government;