Section 32A in Gujarat Industrial Development Act, 1962
32A. Levy of development charges.
- Where any land is developed or any scheme or work is undertaken by the corporation under the provisions of this Act and any other land not vesting in or under the control of the Corporation is benefited or is likely to be benefited by such development, scheme or the word, the Corporation may, by resolution, determine the development charges and levy and collect the development charges on such land in such manner as may be prescribed by regulations.
