Section 278(1) in The Gujarat Municipalities Act, 1963
(1)If in respect of any area within the limits of a municipal borough the State Government is of opinion that the area predominantly consists of unoccupied land or land used for agricultural purposes and is mostly unoccupied by houses other than farm buildings, it may, after consulting the municipality, by notification in the Official Gazette declare the area to be an agricultural area. The declaration shall state the boundaries of the area and the place where the plan of the area may be available for inspection.
