Section 22(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)Every notification issued under sub-section (1) shall define the limits of the area to which it relates.[(2-A) The State Government may, by notification in the Official Gazette, include in or exclude any area from an urban development area, amalgamate two or more urban development areas into one urban development area, sub-divide any urban development area into different urban development areas and include such sub-divided urban development area in any other urban development area.] [Sub-section (2-A) was inserted, by Gujarat 2 of 1999, Section 9 (2) (w.e.f. 01-05-1999).]
