Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Town Planning and Urban Development (Manner of Declaration of Development Area) Rules, 1977 CONTENTS 1. Short title 2. Definitions 3. Manner of declaration of development area under sub-section (1) of section 3 Gujarat Town Planning and Urban Development (Manner of Declaration of Development Area) Rules, 1977 Whereas the draft rules for the Gujarat Town Planning and Urban Development (Manner of declaration of Development Area) Rules, 1977 were published Urban Development Act, 1976 (President's Act No. 27 of 1976) at pages 424-425 of the Government of Gujarat Gazette, extra ordinary Part IV-B, dated the 20th October, 1977 under the Government Notification, Panchayats, Housing and Urban Development Department No. GHB/172/UDA-1177/381/Q2, dated the 20th October, 1977 inviting objections and suggestions from all persons likely to be Effected thereby, till the 9th November, 1977; And whereas no objections and suggestions were received; Now, therefore in exercise of the powers conferred by clause (1) of sub- section (2) of section 118 of the Gujarat Town Planning and Urban Development Act, 1976 (President's Act No. 27 of 1976), the Government of Gujarat hereby makes the following rules, namely : 1. Short title :- These rules may be called the Gujarat Town Planning and Urban Development (Manner of Declaration of Development Area) Rules, 1977. 2. Definitions :- In these rules, unless the context otherwise requires, (i) "the Act" means the Gujarat Town Planning and Urban Development Act, 1976; (ii) "section" means a section of the Act; (iii) words and expressions not defined in these rules but defined in the Act shall have the meanings assigned to them in the Act. 3. Manner of declaration of development area under sub- section (1) of section 3 :- The notification under sub-section(l) of section 3 regarding the declaration of a development area shall be published by means of a notice in one of the Gujarati daily, newspapers having a fairly large circulation in the proposed development area and a copy of such notification and the notice shall be fixed at the head office of the appropriate authority and at the offices of the Collectors and Mamlatdars under whose jurisdiction the proposed development area is situated. The copies of the notification and notices shall also be sent to the local authorities situated in the proposed development area for affixing the same in some conspicuous place in the office of the said local authority.