Section 48A(1) in The Gujarat Town Planning and Urban Development Act, 1976
(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.
