Section 48A(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)The provisions of Sections 68 and 69 shall mutatis mutandis apply to the sanctioned draft scheme as if,-(i)sanctioned draft scheme were a preliminary scheme, and(ii)in sub-section (1), for the words "comes into force", the words, brackets and figures "the date on which the draft scheme is sanctioned under subsection (2) of Section 48" were substituted.]
