Section 27 in The Gujarat Town Planning and Urban Development Act, 1976
27. Application of permission for development.
- Any person, not being the Central Government or a State Government, intending to carry out any development in any building or in or over any land within the limits of a development area on or after the date referred to in Section 26, shall, except where such development is for any of the purposes specified in the proviso to that section, make an application in writing to the appropriate authority for permission for such development in such form and containing such particulars and accompanied by such documents as may be prescribed, [and by such scrutiny fees as may be prescribed by regulations] [These words were added by Gujarat 3 of 1995, Section 6 (w.r.e.f. 11-01-1995).].
