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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3) in Gujarat Regularization of Unauthorized Development Rules, 2012

(3)In case where it is not feasible for the owner or occupier to provide such parking facility fully or partly, he shall send a report to the designated authority along with necessary evidences, documents etc. with regard to the genuineness of the efforts made by him to provide such parking facility.