Section 34(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Every person who intends to sub-divide his plot or make or layout a private street on such plot on or after the date of the publication of the draft development plan in the Official Gazette under Section 13 shall submit the intended layout plan for such purpose together with the prescribed particulars [and with such scrutiny fees as may be prescribed by regulations] [These words were inserted and shall be deemed always to have been inserted by Gujarat 3 of 1995, Section 9 (w.r.e.f. 11-01-1995).] to the appropriate authority for sanction.
