Section 28(11) in Gujarat Special Investment Region Act, 2009
(11)Nothing in this section shall apply to -(a)any building for the purposes of residence or buildings subservient to agriculture in the village site area (gamtal) of a village Panchayat, Municipal area and Municipal Corporation area;(b)the erection of a building or a wall enclosing a crematorium, graveyard, place of worship, or Samadhi on land which is, at the time of the notification under the sub-section (1), was traditionally occupied by or was used for the said purposes;(c)normal excavations (including wells) made in the ordinary course of agriculture;(d)the construction of an unmetalled road intended to give access to land solely for agricultural purposes;(e)construction or extension in an agricultural land, of a dwelling house for personal use or for storage of agricultural assets of the owner, as
