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State of Gujarat - Section
Section 15 in The Gujarat Town Planning and Urban Development Act, 1976
15. [ [Deleted by Gujarat Act No. 11 of 2014, dated 28.7.2014.]
***]| 15. Modifications made after publication of draft development plan.- When the modifications made by an area development authority or, as the case may be, by the authorised officer in the draft development plan are of an extensive or of a substantial nature, the said authority or, as the case may be, the authorised officer shall publish the modifications in the Official Gazette alongwith a notice in the prescribed manner inviting suggestions or objections from any person with respect to the proposed modifications within a period of two months from the date of publication of such notice and thereupon, the provisions of Section 14 shall apply in relation to such suggestions or objections. |