Section 6B(4) in The Gujarat Town Planning and Urban Development Act, 1976
(4)Against the order made by the Collector under [sub-section (2)] [Substituted for 'sub-section (1)' by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).], the appropriate authority or any person affected thereby may prefer an appeal to the State Government within thirty days from the date on which it receives a copy of the order. The State Government may on such appeal rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force, with or without modification, permanently or for such period as it may specify:Provided that the order shall not be revised, modified or confirmed by the State Government without giving the appropriate authority or, as the case may be, person affected thereby reasonable opportunity of showing cause against the order.]
