Section 70A in The Gujarat Town Planning and Urban Development Act, 1976
70A. [ Variation of Town Planning Scheme for land allotted for public purpose. [Section 70-A was inserted by Gujarat 2 of 1999, Section 20 (w.e.f. 01-05-1999)]
- If at any time after the final town planning scheme comes into force, the appropriate authority is of the opinion that the purpose for which any land is allotted in such scheme under any of the paragraphs (ii) and (iii) of sub-clause (a) of clause (jj) of sub-section (3) of Section 40 requires to be changed to any other purpose specified in any of the said paragraphs, the appropriate authority may make such change after following the procedure relating to amendment of regulations, specified in Section 72 as if such changes were an amendment of regulations.]
