Section 52(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)In a preliminary scheme, the Town Planning Officer shall,-(i)after giving notice in the prescribed manner and in the prescribed form to the persons affected by the scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for a purpose of the appropriate authority and the final plots;(ii)after giving notice as aforesaid, determine in a case in which a final plot is to be allotted to persons in ownership in common, the shares of such persons;(iii)provide for the total or partial transfer of any right in an original plot to a final plot or provide for the transfer of any right in an original plot in accordance with the provisions of Section 81;(iv)determine the period within which the works provided in the scheme shall be completed by the appropriate authority.
