Section 65 in The Gujarat Town Planning and Urban Development Act, 1976
65. Power of Government to sanction or refuse to sanction the scheme and effect of sanction.
(1)On receipt of the preliminary scheme or, as the case may be, the final scheme, the State Government may-(a)in the case of preliminary scheme, within a period of two months from the date of its receipt, and(b)in the case of a final scheme, within a period of three months from the date of its receipt, by notification, sanction the preliminary scheme or the final scheme or refuse to give sanction, provided that in sanctioning any such scheme, the State Government may make such modifications as may, in its opinion, be necessary for the purpose of correcting an error, irregularity or informality.(2)Where the State Government sanctions the preliminary scheme or the final scheme, it shall state in the notification-(a)the place at which the scheme shall be kept open for inspection by the public, and(b)a date [***] [The words and brackets '(which shall not be earlier than one month after the date of the publication of the notification)' deleted by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).] in which all the liabilities created by the scheme shall come into force:Provided that the State Government may from time to time extend such date, by notification, by such period, not exceeding three months at a time, as it thinks fit.(3)On and after the date fixed in such notification, the preliminary scheme or the final scheme, as the case may be, shall have effect as if it were enacted in this Act.(4)[ The appropriate authority shall, after the preliminary scheme is sanctioned by the State Government under sub-section (2), complete the execution of such scheme within a period of two years from the date of the sanction of such scheme, failing which the State Government may take such actions against appropriate authority as it deems fit.] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.]
