Section 9 in The Gujarat Town Planning and Urban Development Act, 1976
9. Development plan.
(1)As soon as may be after the constitution of an area development authority for any development area under Section 5 [or designation of a local authority as the area development authority under sub-section (1) of Section 6,] [These words, brackets and figures were inserted, by Gujarat 3 of 1995, Section 3 (w.r.e.f. 11-01-1995).] the area development authority shall, not later than three years after the declaration of such area as a development area or within such time as the State Government may, from time to time, extend, prepare and submit to the State Government a draft development plan for the whole or any part of the development area in accordance with the provisions of this Act.(2)If a draft development plan is not prepared and submitted to the State Government by any area development authority within the period specified in sub-section (1) or within the period extended under that sub-section, an officer Appointed by the State Government in this behalf may prepare and submit to the State Government in the prescribed manner a draft development plan and recover the cost thereof from such area development authority out of its funds.
