Section 65(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)Where the State Government sanctions the preliminary scheme or the final scheme, it shall state in the notification-(a)the place at which the scheme shall be kept open for inspection by the public, and(b)a date [***] [The words and brackets '(which shall not be earlier than one month after the date of the publication of the notification)' deleted by Gujarat 11 of 2002, dated 6th April, 2002 (w.r.e.f. 12-12-2001).] in which all the liabilities created by the scheme shall come into force:Provided that the State Government may from time to time extend such date, by notification, by such period, not exceeding three months at a time, as it thinks fit.
