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[Cites 0, Cited by 8] [Section 17(1)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1)(a) in The Gujarat Town Planning and Urban Development Act, 1976

(a)On receipt of the draft development plan under Section 16, the State Government may, by notification,-
(i)sanction the draft development plan and the regulation so received, within the prescribed period, for the whole of the area covered by the plan or separately for any part thereof, either without modification, or subject to such modification, as it may consider proper; or
(ii)return the draft development plan and the regulations to the area development authority or, as the case may be, to the authorised officer, for modifying the plan and the regulations in such manner as it may direct :