Section 119(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)An appropriate authority may, with the previous approval of the State Government [or the State Government may suo moto] [Inserted by Gujarat Act No. 22 of 2017, dated 13.4.2017.] make regulations consistent with this Act and the rules made hereunder, to carry out the purposes of the development plan and of the town planning scheme and for regulating its procedure and conduct of business.
