Section 6(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)The Planning Committee set up under sub-section (2) shall have all the powers, responsibilities and status as are given to a Standing Committee [or, as the case may be Executive committee,] [These words were inserted, by Gujarat 2 of 1999, Section 4 (2) (w.e.f. 01-05-1999).] if any, appointed under the Act under which the local authority is constituted.
