Section 17(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)Where the draft development plan submitted by an area development authority or, as the case may be, the authorised officer contains any proposals for the reservation of any land for a purpose specified in clause (b) or [clause (n) or clause (o)] [These words, brackets and letters were substituted for the word, brackets and letters 'Clause (n)' by Gujarat 2 of 1999, Section 7 (2) (w.e.f. 01-05-1999).] of sub-section (2) of Section 12 and such land does not vest in the area development authority, the State Government shall not include the said reservation in the development plan, unless it is satisfied that such authority would acquire the land, whether by agreement or compulsory acquisition, within ten years from the date on which the final development plan comes into force.
