Section 19(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)If on a proposal from an area development authority in that behalf or otherwise, the State Government is of the opinion that it is necessary in the public interest to make any variation in the final development plan (hereinafter referred to as variation), it shall publish in the Official Gazette,(a)the variation proposed in the final development plan,(b)the amendment, if any, in the regulations, and(c)the approximate cost, if any, involved in the acquisition of land, which by virtue of the variation would be reserved for a public purpose, alongwith a notice, inviting suggestions or objections from any person with respect to the variation within a period of two months from the date of publication of the variation.
