Section 7(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)The powers and functions of an area development authority shall be-(i)to undertake the preparation of development plans under the provisions of this Act for the development area;(ii)to under take the preparation [and execution] [These words were inserted by Gujarat 2 of 1999, Section 6 (w.e.f. 01-05-1999).] of town planning schemes [or Local Area Plan] [Inserted by Gujarat 22 of 2017, dated 13.4.2017.] under the provisions of this Act, if so directed by the State Government;(iii)to carry out surveys in the development area for the preparation of development plans or town planning schemes;(iv)to control the development activities in accordance with the development plan in the development area;[(iv-a) to levy and collect such scrutiny fees for scrutiny of documents submitted to the appropriate authority for permission for development as may be prescribed by regulations;] [Clause (iv-a) was inserted by Gujarat 3 of 1995, Section 2 (1) (b) (w.r.e.f. 11-01-1995).](v)to enter into contracts, agreements or arrangements with any person or organisation as the area development authority may deem necessary for performing its function;(vi)to acquire, hold, manage and dispose of property, movable or immovable, as it may deem necessary;(vii)to execute works in connection with supply of water, disposal of sewerage and provision of other services and amenities;[(vii-a) to levy and collect such fees for the execution of works referred to in clause (vii) and for provision of other services and amenities as may be prescribed by regulations;] [Clause (vii-a) was inserted, by Gujarat 3 of 1995, Section 2 (1) (c) (w.r.e.f. 11-01-1995).](viii)to exercise such other powers and perform such other functions as are supplemental, incidental or consequential to any of the foregoing powers and functions or as may be directed by the State Government.
