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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in Gujarat Regularization of Unauthorized Development Rules, 2012

(2)On compliance of the direction under sub-rule(1), the designated authority shall, if he is of the opinion that unauthorized development can be regularized in respect of other matters, pass an order in Form C-2 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development.