Section 116A(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Notwithstanding anything contained in this Act or any other law for the time being in force or rules or regulations made thereunder, if the State Government is of the opinion that it is necessary in public interest to make any variation in any of the matters provided under clause (m) of sub-section (2) of Section 12 in any development plan, it shall publish such variations in the Official Gazette, inviting suggestions or objections from public in respect of such variations, within a period of two months from the date of such publication.
