Section 22(4A) in The Gujarat Town Planning and Urban Development Act, 1976
(4A)[ Notwithstanding anything contained in sub-section (4), the State Government, to deal with the situation arising out of natural calamity or disaster, may by notification constitute the urban development authority or reconstitute any existing urban development authority constituted under sub-section (1), for any urban development area declared as such under sub-section (1), consisting of such members as it deems fit.] [Sub-section (4A) inserted by Gujarat 16 of 2001, dated 31st August, 2001.]
