Section 32(3) in Gujarat State Disaster Management Act, 2003
(3)A notification issued under Section (2) in respect of an area shall specify the period not exceeding fifteen days during which the area shall, for the purposes of this Act, be the affected area:Provided that the State Government may extend such period from time to time by any period not exceeding fifteen days at any one time, if the State Government, having regard to a report made in that behalf by the Commissioner or, as the case may be, the Collector of otherwise, is of the opinion that it is expedient to do so.
