Gujarat Town Planning and Urban Development (Amendment) Act, 2002*
| [Gujarat Act No. 11 of 2002] | [6th April, 2002] |
AN ACT further to amend the Gujarat Town Planning and Urban Development Act, 1976.
It is hereby enacted in the Fifty-third Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 6th April, 2002 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Town Planning and Urban Development (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 12th December, 2001.
2. Amendment of section 6B of President's Act 27 of 1976.- In the Gujarat Town Planning and Urban Development Act, 1976 (President's Act 27 of 1976) (hereinafter referred to us "the principal Act"), in section 6B in sub-section (4), for the words buckets and figure "sub-section (1)", the words, brackets and figure "sub-section (2)" shall be substituted.
3. Amendment of section 17 of President's Act 27 of 1976.- In the principal Act in section 17, in sub-section (1), the proviso to clause (e) shall be deleted.
4. Amendment of section 47 of President's Act 27 of 1976.- In the principal Act, to section 47, the following proviso shall be added, namely:-
"Provided that the appropriate authority may, in such circumstances as may be prescribed and with the previous sanction of the State Government, reduce the aforesaid period of one month to fifteen days for inviting objections to the draft scheme."
5. Amendment of section 65 of President's Act 27 of 1976.- In the principal Act in section 65, in sub-section (2), in clause (b), the brackets and words "(which shall not be earlier than one month after the date of publication of the notification)" shall be deleted.
6. Amendment of section 118 of President's Act 27 of 1976.- In the principal Act, in section 118:-
(1) to sub-section (1), the following proviso shall be added, namely:-
"Provided that if the State Government is satisfied that the circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section."
(2) in sub-section (2), after clause (xxi), the following clause shall be inserted, namely:-
"(xxi-a) the circumstances in which the period for inviting objections to the draft scheme may be reduced to fifteen days under section 47;"
7. Repeal and savings.- (1) The Gujarat Town Planning and Urban Development (Amendment) (Second) Ordinance 2001 (Guj. Ord. 9 of 2001) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act is amended by the said Ordinance shall be deemed to have been done of taken under the principal Act, as amended by this Act.