Section 42(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Within [nine months] [These words were substituted for the words 'twelve months' by Gujarat 2 of 1999, Section 13 (a) (w.e.f. 01-05-1999).] from the date of the declaration of intention to make a scheme under Section 41, the appropriate authority shall make a draft scheme of the area in respect of which the said declaration has been made and publish the same in the Official Gazette, alongwith the draft regulations for carrying out the provisions of the scheme:Provided that on application by the appropriate authority in that behalf, the State Government may, from time to time, by notification, extend the aforesaid period by such period or periods, as may be specified, therein so however, that the period or periods so extended shall not in any case exceed [three months] [These words were substituted for the words 'six months', by Gujarat 2 of 1999, Section 13 (b) (w.e.f. 01-05-1999).] in the aggregate.
