Section 23(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)[ On receipt of the proposal from the Urban Development Authority or otherwise, the State Government may, by notification in the official Gazette, delegate any of the powers and functions of the Urban Development Authorities to the local authority or authorities or an officer within its jurisdiction.] [Substituted by Gujarat Act No. 22 of 2017, dated 13.4.2017.]
