Section 41 in The Gujarat Town Planning and Urban Development Act, 1976
41. Power of appropriate authority to resolve on declaration of intention to make scheme.
(1)Before making any town planning scheme under the provisions of this Act in respect of any area, the appropriate authority in consultation with the Chief Town Planner may, by resolution, declare its intention to make such a scheme in respect of such area.(2)Within twenty-one days from the date of such declaration (hereinafter referred to as the declaration of intention to make a scheme), the appropriate authority shall publish it in the prescribed manner and shall despatch a copy thereof alongwith a plan showing the area which it proposes to include in the town planning scheme to the State Government.(3)A copy of the plan despatched to the State Government under sub-section (2) shall be open to the inspection of the public during office hours at the office of the appropriate authority.
