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State of Gujarat - Section

Section 21 in The Gujarat Town Planning and Urban Development Act, 1976

21. Revision of development plan.

- At least once in ten years from the date on which a final development plan comes into force, the area development authority shall revise the development plan after carrying out, if necessary, a fresh survey and the provisions of Sections 9 to 20, shall, so far as may be, apply to such revision.