Section 16 in The Gujarat Town Planning and Urban Development Act, 1976
16. Submission of draft development plan to the State Government for sanction.
(1)After a draft development plan is published as aforesaid and the objections or suggestions thereto, if any, are received, the area development authority or, as the case may be, the authorised officer shall, within a period of six months from the date of publication of the draft development plan under Section 13, submit to the State Government for its sanction the draft development plan and the regulations [***] [Deleted 'with the modifications, if any, made thereto under Section 14 or Section 15' by Gujarat Act No. 11 of 2014, dated 28.7.2014.]:Provided that the State Government may, on an application by the area development authority or the authorised officer, by order in writing, extend from time to time, the said period by such further period or periods as may be specified in the order, so however, that the period or periods so extended shall not, in any case, exceed twelve months in the aggregate.(2)The particulars published under sub-section (2) of Section 13, and the suggestions or objections received under Section 14 [***] [Deleted 'or Section 15' by Gujarat Act No. 11 of 2014, dated 28.7.2014.], shall also be submitted to the State Government, alongwith the draft development plan.
