Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act] State of Gujarat - Subsection Section 12(1)(ii) in Gujarat Regularization of Unauthorized Development Rules, 2012 (ii)A person from the Town Planning Department of the Municipal Corporation as appointed by the Chairman shall be the Secretary of the Committee.