Section 4 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
4. Procedure for regularisation.
(1)The concerned plot-holder shall apply for regularisation of Gunthewari development within a period of six months from the date of the coming into force of this Act or such extended time as the Planning Authority may permit.(2)The application shall be accompanied, inter alia, by,-(a)documentary proof of ownership or lawful possession of the plot;(b)existing layout plan;(c)plan of existing construction on such plot;(d)rectification plan;(e)an undertaking by the applicant to rectify uncompoundable infringements;(f)demand draft, drawn on any scheduled bank to cover the amount due as compounding fee and development charge.(3)The Planning Authority shall scrutinise the case for fulfilment of the stipulated requirements laid down under sub-section (2), including proof of actual rectification of uncompoundable infringements, and thereafter, issue a certificate of regularisation, if satisfied on all these counts.
