Section 18(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)The draft development plan or the proposals for the withdrawal of a plan to be prepared under sub-section (1) may contain proposals for modifying the development plan already sanctioned, if such modifications are found absolutely necessary as a consequence of the extension, or, as the case may be, reduction of the area covered by the development plan in the interest of a rational development of the area as so extended or reduced.
