Gujarat Town Planning and Urban Development (Amendment) Act, 2004*
| [Gujarat Act No. 22 of 2004] | [17th March, 2004] |
AN ACT further to amend the Gujarat Town Planning and Urban Development Act, 1976.
It is hereby enacted in the Fifty-fifth Year of the Republic of India as follows:-
* Received the Assent of the Governor on the 17th March, 2004 is hereby published for general information.
1. Short title.- This Act may be called the Gujarat Town Planning and Urban Development (Amendment) Act, 2004.
2. Amendment of section 51 of President's Act No. 27 of 1976.- In the Gujarat Town Planning and Urban Development Act, 1976, (President's Act No. 77 of 1976) in section 51, for the existing provisos, the following proviso shall be substituted, namely:-
"Provided that the State Government may, from time to time, by order in writing, extend the said period by such further period or periods as may be specified in the order and any such order extending the period may be made so as to have retrospective effect".