Section 25 in The Gujarat Town Planning and Urban Development Act, 1976
25. Application of certain provisions of the Act applicable to urban development authority.
- The provisions of this Act with regard to the preparation, publication, sanction, variation and revision of a development plan and all other matters connected therewith or incidental thereto and the powers and duties of an area development authority relating to the development or redevelopment of a development area shall, so far as may be, apply to an urban development authority.
