26. No housing scheme to be made for area included in improvement scheme or be inconsistent with town planning scheme.
(1)No housing scheme shall be made under this Act for any area for which an improvement scheme has been sanctioned by the State Government under any enactment for the time being in force for the constitution of a municipal corporation for any area in the State of Gujarat, nor shall any housing scheme made under this Act contain anything which is inconsistent with any of the matters included in a town planning scheme sanctioned by the State Government under the Bombay Town Planning Act, 1954 (Bombay XXVII of 1955) or any corresponding law in force in any part of the State.(2)If any dispute arises whether a housing scheme made under this Act includes any area included in an improvement scheme sanctioned under any such enactment as aforesaid or contains anything inconsistent with any matter included in a town planning scheme sanctioned under the Bombay Town Planning Act, 1954 (Bombay XXVII of 1955), or any corresponding law in force in any part of the State, the decision of the State Government shall be final. [Such decision shall be taken within a period of three months.] [These words were added by Gujarat 1 of 1973, section 19.]
