Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(1) in Gujarat Regularisation of Unauthorised Development Act, 2011 (1)The State Government may appoint, by notification in the Official Gazette, the Commissioner as the Designated Authority for the area as specified in such notification.
