Section 4(1) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(1)An unauthorized development shall not be regularised under sub-section (3) of section 3, if it is carried out on,-(i)land under alignment of existing public roads or an internal road, of approved layout;(ii)water courses and water bodies like tank beds, river beds, natural drainage and such other places; and(iii)areas earmarked for the purpose of obnoxious and hazardous industrial development.
