Section 118(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)The State Government may, by notification, and subject to previous publication, make rules consistent with the provisions of this Act to carry out the purposes of this Act:[Provided that if the State Government is satisfied that the circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section.] [Proviso added by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).]
