Section 6(4) in Gujarat Regularization of Unauthorized Development Rules, 2012
(4)On receipt of the report stated in sub-rule (3), the designated authority shall refer the matter to the Committee constituted under sub-rule (1) of rule 11. The Committee shall process the matter as provided in rule 11 and shall suggest suitable option or options to the designated authority and the designated authority, after considering the same, pass suitable order as it deems fit to be complied with by the owner or occupier within six month a reasonable period that the designated authority deems fit.
