Section 3(7) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(7)Where no notice is served upon a person under sub-section (3) within the period prescribed under that sub-section or where a notice is served upon a person under sub-section (3) but a certificate is not obtained by him under sub-section (4) within such period as may be prescribed, the notice order or; as the case may be, the decision referred to in sub-section (2) shall stand revived.
