Section 48(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)The appropriate authority shall, within [three months] [These words were substituted for the words 'four months' by Gujarat 2 of 1999, Section 14 (1) (w.e.f. 01-05-1999).] from the date of the publication of the draft scheme in the Official Gazette, submit the draft scheme with any modifications that may have been made therein under Section 47 together with the objections which may have been communicated to it, to the State Government for sanction.
