Section 48 in The Gujarat Town Planning and Urban Development Act, 1976
48. Power of State Government to sanction draft scheme.
(1)The appropriate authority shall, within [three months] [These words were substituted for the words 'four months' by Gujarat 2 of 1999, Section 14 (1) (w.e.f. 01-05-1999).] from the date of the publication of the draft scheme in the Official Gazette, submit the draft scheme with any modifications that may have been made therein under Section 47 together with the objections which may have been communicated to it, to the State Government for sanction.(2)If the State Government sanctions such scheme, it shall in such may think fit, the State Government may, within [three months] [These words were substituted for the words 'six months', by Gujarat 2 of 1999, Section 14 (2) (w.e.f. 01-05-1999).] from the date of its receipt, by notification, sanction such scheme with or without modifications or subject to such conditions as it may think fit to impose or refuse to sanction it. [However, the State Government may, if deemed fit, by notification in the Official Gazette, return the scheme to the appropriate authority to carry out such modifications as may be directed, including the direction to include or exclude any land in question in the scheme. The appropriate authority shall comply with the directions of the State Government and shall, after following the procedure as laid down under sub-section (1) or sub-section (2) or both of Sec. 42, submit the scheme within the specified time limit to the State Government.] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.](3)If the State Government sanctions such scheme, it shall in such notification state at what place and time the draft scheme shall be open for the inspection of the public.
