Section 16(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)The particulars published under sub-section (2) of Section 13, and the suggestions or objections received under Section 14 [***] [Deleted 'or Section 15' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], shall also be submitted to the State Government, alongwith the draft development plan.
