Section 5(2) in Gujarat Regularization of Unauthorized Development Rules, 2012
(2)On receiving the notice served under sub-rule (1), the owner or the occupier, as the case may be, shall reply in Form B-1-B or Form B-2-B respectively and furnish all relevant particulars and documents attaching therewith the Form-D1, Form D2 and Form-D3 duly filled in.
