Section 28(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)On and after the date on which the said period of six months expires, no person shall retain or continue any such use of building or work or land, without such permission having been obtained or contrary to the terms thereof:Provided that where such person has applied under sub-section (1) within the period of six months and no order under Section 29 has been made within that period, he shall retain or continue such use until the date of such order.
