Section 18 in The Gujarat Town Planning and Urban Development Act, 1976
18. Extension or reduction of development plan.
(1)If at any time after a development plan prepared for any area has been sanctioned, the State Government is of the opinion that it is necessary to extend or reduce the limits of such area, it may, by notification, extend or reduced the limits of such area and direct the area development authority to prepare, publish and submit to the State Government for sanction within the period specified by the State Government in this behalf, a draft development plan for the extended area or, as the case may be, the proposals for the withdrawal of the plan from the reduced area after following the procedure prescribed under this Act for the preparation, publication, and sanction of a development plan.(2)The draft development plan or the proposals for the withdrawal of a plan to be prepared under sub-section (1) may contain proposals for modifying the development plan already sanctioned, if such modifications are found absolutely necessary as a consequence of the extension, or, as the case may be, reduction of the area covered by the development plan in the interest of a rational development of the area as so extended or reduced.
