Section 99 in The Gujarat Town Planning and Urban Development Act, 1976
99. Levy of development charges.
- Subject to the provisions of this Act and the rules made thereunder, an appropriate authority may, with the previous sanction of the State Government, by notification, levy a development charge on lands and buildings within the development area at such rate, not exceeding the maximum rates specified in Section 100, as it may determine:Provided that different rates of development charges may be specified for different parts of the development area and for different uses.
