Section 70(6) in The Gujarat Town Planning and Urban Development Act, 1976
(6)After receiving the objections under sub-section (5), the State Government may, after consulting the appropriate authority and after making such inquiry as it may think fit, by notification-(a)appoint a Town Planning Officer and thereupon the provisions of this Chapter Shall, So Far As May Be, Apply To Such Draft Variation As If It Were A Draft Scheme Sanctioned By The State Government, Or(b)make the variation with or without modification, or(c)refuse to make the variation.
