Section 4(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(a)any law other than the Bombay Provincial Municipal Corporations Act, 1949 (Bombay L1X of 1949), and the Gujarat Town Planning and Urban Development Act, 1976 President's Act NO. 27 of 1976), and any rules, bye-laws, regulations, standing orders or orders made thereunder (hereinafter in clause (b) referred to as "the relevant laws") for the time being in force relating to control or regulation of development,

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State of Gujarat - Subsection

Section 4(2)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001