Section 17(2) in Gujarat Regularisation of Unauthorised Development Act, 2011
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(i)the manner of publication of the substance of the Act for public awareness under section 4;(ii)the form of notice to be served on the owner or occupier and the form of application to regularise unauthorised development and manner thereof under sub-section (2) of section 5;(iii)the manner for giving reply in response to the notice under sub-section (3) of section 5;(iv)the form of order to regularise unauthorised development and the manner under sub-section (3) of section 6;(v)the form of order refusing to regularise unauthorised development and the manner under sub-section (4) of section 6;(vi)the rates of fees payable mode of calculation of fees under section 7;(vii)such other matter under clause (viii) of sub-section (1) of section 10 for regularisation of unauthorised development.(viii)such other matters which shall not be regularised specified in clause (e) of sub-section (2) of section 10;(ix)constitution of the Committee under clause (vi) of sub-section (1) of section 10;
