Section 43(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Notwithstanding anything contained in Sections 41 and 42, the State Government may, after making such inquiry as it deems necessary, by notification, require any appropriate authority functioning within a development area to make and publish in the prescribed manner and submit for its sanction a draft scheme in respect of any area in regard to which a town planning scheme may be made.
