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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(a)Upon the compliance of requisitions made under section 4 and on the payment of compounding fees and development charges under sub-section (3), such development shall cease to be unauthorized and the Designated Authority shall issue a certificate to that effect. If the designated Authority decides not to regularise the unauthorized development, the decision shall be communicated to the person concerned.