Section 67 in The Gujarat Town Planning and Urban Development Act, 1976
67. Effect of preliminary scheme.
- On the day on which the preliminary scheme comes into force-(a)all lands required by the appropriate authority shall, unless it is otherwise determined in such scheme, vest absolutely in the appropriate authority free from all encumbrances;(b)all rights in the original plots which have been re-constituted into final plots shall determine and the final plots shall become subject to the rights settled by the Town Planning Officer.
