Section 8(2) in Gujarat Regularisation of Unauthorised Development Act, 2011
(2)An unauthorised development shall not be regularised if it is inconsistent with -(a)fire safety measures under the relevant law, or(b)structural stability requirements as per the G D C R:Provided that subject to other provisions of this Act, on presentation of a certificate from the authority, as may be prescribed, with regard to the compliance of the provisions of clause (a) or (b) or both, as the case may be, the designated authority may regularise the unauthorised development.
