Section 72 in The Gujarat Town Planning and Urban Development Act, 1976
72. Amendment of regulations.
(a)If at any time after the final town planning scheme comes into force, the appropriate authority is of the opinion that the regulations relating to a town planning scheme required to be amended, it may publish the requisite draft amendment in the prescribed manner and invite suggestions or objections thereto from any person;(b)if within one month from the date of publication of the draft amendment, any person communicates in writing to the appropriate authority any suggestions or objections relating to such amendment, the appropriate authority shall consider such suggestions or objection and may, at any time before submitting the draft amendment to the State Government as hereinafter provided, modify such amendment as it thinks fit;(c)the appropriate authority shall within a period of two months from the date of its publication, submit the draft amendment alongwith the suggestions or objections to the State Government and shall at the same time apply for its sanction;(d)after receiving such application and after making such inquiry as it may think fit, the State Government may sanction the amendment submitted with or without modifications as it deems necessary or refuse to sanction the amendment;(e)if the amendment is sanctioned by the State Government, the final town planning scheme shall be deemed to have been varied in accordance with the amendment.
