Section 34 in The Gujarat Town Planning and Urban Development Act, 1976
34. Sanction for sub-division of plot or lay-out of private street.
(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.(2)The appropriate authority may, within the prescribed period, sanction such plan either without modifications or subject to such modifications or conditions as it considers expedient or may refuse to give sanction, if the appropriate authority is of the opinion that such division or laying out of street is not in any way consistent with the proposals of the development plan.(3)No compensation shall be payable for the refusal of a sanction or for the imposition of modifications or conditions in the sanction.(4)If any person does any work in contravention of sub-section (1), or in contravention of the modifications or conditions in any sanction given under sub-section (2) or inspite of refusal of sanction under the said sub-section (2), the appropriate authority may direct such person by notice in writing to stop any work in progress and after making an inquiry in the prescribed manner remove or pull down any work or restore the land to its original condition.(5)Any expenses incurred by the appropriate authority under sub-section (4) shall be a sum due to the appropriate authority under this Act from the person in default.
