Section 88(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)Such agreement shall not in any way affect the duties of the Town Planning Officer as described in Chapter V or the rights of third parties but it shall be binding on the parties to the agreement notwithstanding any decision that may be passed by the Town Planning Officer:Provided that if the agreement is modified by the State Government, either party shall have the option of avoiding it, if it so elects.
