Section 47 in The Gujarat Town Planning and Urban Development Act, 1976
47. Objections to draft scheme to be considered.
- If within one month from the date of publication of a draft scheme, any person affected by such scheme communicates in writing to the appropriate authority, any objections relating to such scheme, the appropriate authority shall consider such objections and may at any time before submitting the draft scheme to the State Government as hereinafter provided modify such scheme as it thinks fit.[Provided that the appropriate authority may, in such circumstances as may be prescribed and with the previous sanction of the State Government, reduce the aforesaid period of one month to fifteen days for inviting objections to the draft scheme.] [Proviso added by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).]
