Section 48A in The Gujarat Town Planning and Urban Development Act, 1976
48A. [ Vesting of land in appropriate authority. [Section 48-A was inserted, by Gujarat 2 of 1999, Section 15 (w.e.f. 01-05-1999).]
(1)Where a draft scheme has been sanctioned by the State Government under sub-section (2) of Section 48, (hereinafter in this section, referred to as `the sanctioned draft scheme'), all lands required by the appropriate authority for the purposes specified in clause (c), (f), (g), or (h) of sub-section (3) of Section 40 shall vest absolutely in the appropriate authority free from all encumbrances.(2)Nothing in sub-section (1) shall affect any right of the owner of the land vesting in the appropriate authority under that sub-section.(3)The provisions of Sections 68 and 69 shall mutatis mutandis apply to the sanctioned draft scheme as if,-(i)sanctioned draft scheme were a preliminary scheme, and(ii)in sub-section (1), for the words "comes into force", the words, brackets and figures "the date on which the draft scheme is sanctioned under subsection (2) of Section 48" were substituted.]
