Section 3(2)(b) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(b) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(b)any order issued or decision taken under the relevant law at any time before the date of commencement of this Act, directing removal, pulling down or alteration of unauthorized development carried out or discontinuance of any use of land or building owned or occupied by a person,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(2)(b) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006