Section 6(3) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(3)Before a direction is issued under this section, the Authority shall by notice in the Official Gazette, and advertisement in any newspaper circulating in the locality and also by notice affixed at some convenient place in that locality, inform all persons interested of the intention to issue such a direction, and invite objections thereto within a period therein specified, being a period not less than one month from the date of publication of intention in the Official Gazette as aforesaid. When the Authority has considered all the objections to the proposal to issue a direction, the Authority shall decide whether to issue the direction with or without modification, or whether or not to issue it; and if it is decided to issue the direction then the direction shall be published in the Official Gazette, as provided in sub-section (1).
