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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(iv) in Gujarat Regularization of Unauthorized Development Rules, 2012

(iv)"Change of use" means use other than the use in respect of which the permission is granted under the Bombay Act or Gujarat Act and includes the residential use where the permission is not obtained for the same.