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State of Gujarat - Act

Gujarat Regularization of Unauthorized Development Rules, 2012

GUJARAT
India

Gujarat Regularization of Unauthorized Development Rules, 2012

Act 16 of 2011

Published on 18 February 2012
Commenced on 18 February 2012
[This is the version of this document from 18 February 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Gujarat Regularization of Unauthorized Development Rules, 2012Published vide Notification No. GH/V/16 of 2011 /PRC-102011-5319-L, dated 18.2.2012Last Updated 6th November, 2019Whereas, the Government of Gujarat is satisfied that the circumstances exist which render it necessary to take immediate action to make rules and to dispense with the previous publication thereof under the proviso to sub-section (1) of section 17 of the Gujarat Regularisation of Unauthorised Development Act, 2011;Now, therefore, in exercise of the powers conferred by section 17 of the Gujarat Regularisation of Unauthorised Development Act, 2011 (Gujarat Act No. 26 of 2011), the Government of Gujarat hereby makes the following rules, namely :-

1. Short title and commencement.

(1)These rules may be called the Gujarat Regularization of Unauthorized Development Rules, 2012.

(2)They shall come into force on their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(i)"Act" means the Gujarat Regularization of Unauthorized Development Act, 2011;

(ii)"Architect" means a person registered as such under GDCR;

(iii)"Area" means development area declared under section 3 of the Gujarat Act.

(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.

(v)"Development Area" means the area declared under section 3 of the Gujarat Town Planning and Urban Development Act, 1976 (President Act No. 27 of 1976);

(vi)"Engineer" means a person possessing the qualifications as prescribed in the GDCR, whether registered or not under the GDCR;

(vii)"Form" means form appended to these rules;

(viii)"Jantri" means annual statement of rates as declared by the Revenue Department as applicable on 28th March 2011;

(ix)"Schedule" means Schedule appended to these rules;

(x)"Structural Designer" means a person registered as such under GDCR;

(2)The terms and expressions not defined in these rules shall have the meanings as assigned to them in the Act or the Gujarat Act or the rules or regulations made there under, or the Bombay Act, as the case may be.

3. Manner of public awareness.

(1)The Designated Authority shall immediately after coming into force of the Act, publish in at least two Gujarati newspapers having wide circulation within the area, the substance and the purpose of the Act explaining the provisions of Act in detail. The designated authority may also use other means to publicize.

(2)The substance may include:

(a)The manner of making an application, the period within which the application may be made;

(b)List of architects, engineers, structural designers with their responsibilities;

(c)Salient features of the GDCR for making the people aware regarding unauthorized development carried out by them;

(d)Consequences which the owner or the occupier will have to face in case of failure to get the unauthorized development regularized.

4. Manner of making an application for regularization of the unauthorized development in cases where there is no breach of parking regulation and sanitary regulations.

(1)The Designated Authority may serve a notice to the owner or occupier of an unauthorised development, under sub-section (2) of section 5, in Form-A-1, within, a period of six months from the commencement of the Act or within such period as may be extended requiring him to furnish such particulars and documents within a period of one month from the receipt of the notice.

(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-A or Form B-2-A respectively and furnish all relevant particulars and documents attaching therewith the Form-D1, Form D2 and Form-D3 duly filled in .

(3)Any owner or occupier may, suo-motu, within a period of 6 months from the commencement of the Act or within such period as may be extended, make application in Form B-1-A if he is an owner or in Form B-2-A if he is an occupier and furnish all relevant particulars and documents attaching therewith the Form-D1, Form D2 and Form-D3 duly filled in.

(4)On receipt of the reply under sub-rule (2) or an application under sub-rule (3), the designated authority shall, after making an inquiry in the manner as it deems fit, is of the opinion that the development can be regularised, pass an order in Form-C-1 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development:Provided that the Designated Authority shall not pass any order in Form-C1 in respect of the cases of unauthorized development falling under the provisions of section 9 of the Act till the procedure as per the scheme, issued by Revenue Department under section 9 of this Act is followed.

5. Manner of making an application for regularization of the unauthorized development (i) in cases where there is a breach of only parking regulations or sanitary regulations or both or in cases where there is a breach of other regulations including the breach of parking and sanitary regulations.

(1)The Designated Authority may serve a notice to the owner or occupier of an unauthorized development, under sub-section (2) of section 5, in Form-A-2, within, a period of six months from the commencement of the Act or within such period as may be extended requiring him to furnish such particulars and documents within a period of one month from the receipt of the notice.

(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.

(3)Any owner or occupier may, suo-motu, within a period of 6 months from the commencement of the Act or within such period as may be extended, make application in Form B-1-B if he is an owner or in Form B-2-B if he is an occupier and furnish all relevant particulars and documents attaching therewith the Form-D1, Form D2 and Form-D3 duly filled in.

(4)On receipt of the reply under sub-rule (2) or an application under sub-rule (3), the designated authority shall, after making an inquiry in the manner as it deems fit, is of the opinion that the development can be regularised and provisions of rules 6 and 7 are not attracted, pass an order in Form C-2 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development:Provided that the Designated Authority shall not pass any order in Form-C-2 in respect of the cases of unauthorized development falling under the provisions of section 9 of the Act till the procedure as per the scheme, issued by Revenue Department under section 9 of this Act is followed.

6. Procedure to be followed where the parking facility cannot be provided for regularizing the unauthorized development under rule 5.

(1)On receipt of the reply under rule 5(4), if the designated authority is of the opinion that the unauthorised development cannot be regularised since it is not feasible for the owner or the occupier to provide, with respect to the actual built-up area, the required parking facility in the unauthorized development then, the designated authority shall direct by an order in Form C-3 to provide such facility at suitable location which is within 500 meters of such unauthorized development within a period of six months from the date of the order.

(2)The owner or occupier shall, as required under sub-rule (1) to provide parking facility within the stipulated time limit, give a compliance report to the designated authority giving therein the details of the place where such parking facility either is provided.

(3)In case where it is not feasible for the owner or occupier to provide such parking facility fully or partly, he shall send a report to the designated authority along with necessary evidences, documents etc. with regard to the genuineness of the efforts made by him to provide such parking facility.

(4)On receipt of the report stated in sub-rule (3), the designated authority shall refer the matter to the Committee constituted under sub-rule (1) of rule 11. The Committee shall process the matter as provided in rule 11 and shall suggest suitable option or options to the designated authority and the designated authority, after considering the same, pass suitable order as it deems fit to be complied with by the owner or occupier within six month a reasonable period that the designated authority deems fit.

(5)On receipt of the compliance report under sub-rule (2) or after the compliance of the order made under sub-rule (4), as the case may be, the designated authority shall, if he is of the opinion that other 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.

7. Procedure to be followed where the sanitary facility cannot be provided for regularizing the unauthorized development under rule 5.

(1)On receipt of the reply under rule 5(4), if the designated authority is of the opinion that the unauthorised development cannot be regularised only on the ground that the adequate sanitary facilities as required under the GDCR have not been provided then the designated authority shall direct the owner or occupier, as the case may be, to improve upon or augment the existing facility within a period of sixty days.

(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.

8. Fire Safety Measures.

- Before making an order in Form-C1 or Form C2 as the case may be, the designated authority shall have due regard to the provisions of sub-section (3) of section 8 of the Act and accordingly shall, if required, consult the Chief Fire Officer who shall, after due inquiry, suggest the measures with regard to fire safety and on compliance of such measures by the owner or occupier, shall issue a certificate to that effect and on issuance of such certificate, if the designated authority is of the opinion that unauthorized development can be regularized in respect of other matters, pass an order in Form C-1or Form C-2 as the case may be.

9. Unauthorized development made without any non-agriculture permission.

- The designated authority may in case where the unauthorized development has taken place on the land for which the non-agriculture permission under the provisions of the Gujarat Land Revenue Code 1879, was required but has not been taken, regularize such unauthorized development irrespective of the fact whether proceedings for such permission are pending or whether such permission is not taken. However, while regularizing unauthorized development on such land, the designated authority shall inform the concerned District Collector about not having obtained any such permission.

10. Order to regularise or refuse to regularize.

- The designated authority shall pass the order of regularization of the unauthorised development in Form-E and if is of the opinion that the unauthorised development cannot be regularised, shall pass an order in Form-F to that effect.

11. Development which cannot be regularized under section 10.

(1)No unauthorised development in respect of matters specified in sub-clause (i) to (vii) of sub-section (1) of section 10 of the Act shall be regularised in case of the following:

(a)Restricted zone where the permissible FSI is less than 1.0;

(b)Uses not permitted in obnoxious and hazardous industrial zone;

(c)Uses of obnoxious and hazardous nature in any other zone other than the zone wherein the same is permitted;

(d)"Hazardous building" or part thereof used for,-

1. storage, handling or manufacture or processing of radio-active substances or of highly combustible or explosive materials or products which are liable to burn with extreme rapidity and/or producing poisonous fumes or explosive;

2. storage, handling, manufacture or processing of, which involves highly corrosive, toxic obnoxious alkalis, acids or other liquids, gases or chemicals producing flame, fumes, and explosive mixtures or which result in division of matter into fine particles and capable of spontaneous ignition;

(e)Construction in the land occupied by the graveyards, kabrastans, burial grounds and crematoria.

(2)No unauthorised development shall be regularised in respect of any other matter in relation to the buildings used for performance of drama, cinema theatres, multiplex, auditorium, exhibition halls, marriage hall, skating rings, gymnasia, stadia, dance halls, clubs, and stations for public transportation by road, air, sea if there is a breach of parking regulations

(3)The designated authority shall not regularise any unauthorised development unless the same is in conformity with the following,-

(a)the Building line and Control line prescribed under the Government Resolution for the classified roads of the State Government and the Panchayat;

(b)Right of user acquired under the Petroleum Pipelines (Acquisition of Right of User in Land) Act, 1962;

(c)Development regulated and controlled in the vicinity of an oil well installed by Oil & Natural Gas Commission according to provisions of the Indian Oil and Mines Regulations -1933;

(d)Development regulated in the vicinity of the Grid Lines laid by the power company under the Indian Electricity Rules, 1956;

(e)Development in the funnel of Airport as regulated by Ministry of Civil Aviation, Government of India;

(f)Development in the vicinity of the Railway Boundary regulated by the standing orders or instructions of the Railway Authorities.

(g)Development in the vicinity of monuments being protected or conserved under the relevant Law;

(h)Development regulated under the provisions of Coastal Regulation Zone.

(4)No unauthorised development shall be regularised with respect to road width considering the length of the road or set back required as required under GDCR. In case where the road width is not provided and maintained, the unauthorised development may be regularised after the plot is deducted in such manner that, half the road width or the setback as per GDCR is maintained from the centerline of the existing road.[Provided that the designated authority may, after satisfying itself with respect to safety and approachability to the building, relax the road width as provided in GDCR subject to the condition that the width of approach road shall not be less than 4.5 meters if the length of such approach road does not exceeds 75 meters.] [Substituted by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).]

12. Constitution of the committees.

- The Committees consisting of such members for parking facility as provided in clause (vi) of sub-section (1) of section 10 of the Act shall as under;

(1)

(i)For each of the areas as specified in Schedule I, a Committee shall consist of the following members.-

1	Deputy Municipal Commissioner	Chairman
2	Representative of Chief Executive Authority whois not below the rank of Class-I officer.	Member
3	Collector of the District or his representative	Member
4	Chief Town Planner or his representative	Member
5	City Engineer	Member
6	An Expert in theUrban Planning or Transport Planning.i. The Chairman shallappoint the expert possessing the qualification stated below;"A degree in civil engineering or architecture or degree ordiploma in city town planning or regional planning or transportplanning of a recognized university or institution or amembership obtained by examination of Institute of Town Plannersof India and has about fifteen years experience in relevantfield"	Member

(ii)A person from the Town Planning Department of the Municipal Corporation as appointed by the Chairman shall be the Secretary of the Committee.

(2)

(i)For each of the Area Development Authority as specified in Schedule II, a Committee shall consist of the following members.-

1	Senior Town Planner of the Region of TownPlanning and valuation Department	Chairman
2	Chief Executive Authority	Member
3	Collector of the District or his representative	Member

(ii)A person from the concerned development authority as appointed by the Chairman shall be the Secretary of the Committee.

(3)

(i)For the areas comprising in each of the Regions namely North Gujarat, South Gujarat and Saurastra and Kachchha as specified in Schedule III, a Committee shall consist of the following members.-

1	Senior Town Planner of the Region of TownPlanning and valuation Department	Chairman
2	Chief Officer of concerned area developmentauthority of the Region	Member
3	Mamlatdar of concerned area of the Region	Member

(ii)The Town Planner or Junior Town Planner as the case may be of the concerned branch office of each of the concerned area of the Region shall be the Secretary of the said Committee.

13. Infrastructure Development Funds under section 13.

- The designated authority shall credit all the fees arising on regularisation of the unauthorised development in a separate corpus fund, for which the designated authority shall maintained a separate account. Such funds shall be utilized by the designated authority for the purpose of augmentations, improvements or creation of an infrastructure facility.

14. Single window system.

- For the receipt of applications or any other documents or for any other inquiry or assistance in the matter the designated authority shall make an arrangement of single window system

15. Contents of an application and manner of preparing plans for regularization unauthorized development.

(1)Any owner or occupier intending to get the unauthorised development regularised shall along with the application or reply in Form-B1-A or B1-B B2-A or B2-B as the case may be submit the following:-

(a)the extract from the Property Register for city survey lands or an extract from the Record of Rights for Revenue lands or the copy of the index of registered sale deed as the case may be;

(b)the copy of application if made, for regularization of land under section 9 of the Act;

(c)the certified copy of approved layout plan of final plot or revenue survey number or city survey number.

(d)an undertaking on a non-judicial stamp paper of Rs.100 certified by a notary in Form-D-3.

(e)a plan prepared in scale not less than 1:200 showing the existing building clearly indicating as follows:

Particular	Site Plan	Bldg. Plan
1	Plot line	Thick black	Thick black
2	Existing Street	Green	------
3	Future Street if any/ TP or DP road line / anyother road line prescribed by the Authority.	Green dotted	------
4	The portion of building which is permitted or ispermissible.	Thick black dotted	------
5	Existing work	Blue	Blue
6	Drainage and sewerage work	Red dotted	Red dotted
7	Water supply work	Black dotted	Black dotted

(f)a key plan prepared in scale not less than 1:500 showing the location of building with, the parking space, means of access from the street to the building or buildings or the site from the street, the frontage of the plot, the margins, the width of the street or streets, any physical feature such as trees, wells, drains, O.N.G.C. well and pipeline, high tension .Line, railway line, existing streets or the T.P./D.P. road line or the line of public street declared under Bombay Act;

(g)the area statement, the spaces for parking and the floor plan of each floor clearly indicating and dimension of all the parts of the building and its use, the thickness of walls and floor slabs, height of building, height of rooms or any part of the building. The plans shall have also include the sanitary facilities which has been provided or which is to be provided

(h)elevation and at least one section taken through the staircase showing the levels of each floor

(i)the plan showing facilities provided for fire safety.

(2)The owner or occupier shall get the plans prepared by registered or authorized architect or engineer.[Provided that the requirements as per sub-clauses (e), (f), (g), (h), (i) of clause (1) and clause (2) may not be necessary to be annexed along with application or reply in. case of the unauthorised development for residential use. However the owner or the] occupier, as the case may be, shall have to submit post card size photographs showing view of the unauthorised development from different angles. In such cases, the designated authority shall provide such facilities necessary for scrutiny of unauthorised development with respect to the matters pertaining to sub-section (1) of Sec. 10 of the Act.] [Inserted by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).]

16. Liability.

(1)Any owner or occupier undertaking any alteration, modification or addition in the unauthorised development so as to get the unauthorised development regularised shall continue to be wholly and solely liable for any injury or damage or loss whatsoever that may be caused to any one in or around the area during carrying out such work and no liability whatsoever in this regard shall be cast on the designated authority.

(2)Regularization of unauthorisation development shall not in any way mean the acceptance of any statement, documents, structural report, structural or drawings and shall not discharge the owner or occupier, engineer or architect and structural designer from the responsibilities imposed upon them under the relevant Act or GDCR.FormsForm- "A-1"Notice for Regularization of Unauthorized Development for violations other than parking spaceTo,Shri/Shrimati/Kumari______________________________________________________________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________ premises Tenement No. /Flat No. Sub Plot No. ________________ on Revenue Survey No. / Final Plot No. _________________________of the village / T.P. Scheme No.____________________ described below.Whereas, as per the records available with the authority, it appears that the development on the aforesaid property, is not authorized in some or all matters mentioned in section 9 of Gujarat Regularisation of Unauthorised Development Act-2011. (hereafter referred as Act),Description of the property;_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 5(2) of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are hereby directed to furnish particulars and documents in Form-B-1-A (for owner) or B-2-A (for occupants not having valid ownership documents) of Gujarat Regularization of Unauthorized Development Rules-2011 within one month from the receipt of this notice to this office as per the provision of sub-section (3) of section 5 of the Act.Date the :_______________________Place :___________________________Signature of the Authorised Officer Area/Urban Development AuthorityMunicipal CorporationForm- "A-2"Notice for Regularization of Unauthorized Development in parking space and other violationsTo,Shri/Shrimati/Kumari______________________________________________________________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________ premises Tenement No. /Flat No. Sub Plot No. ________________ on Revenue Survey No. / Final Plot No. _________________________of the village / T.P.Scheme No.____________________ described below.Whereas, as per the records available with the authority, it appears that the development on the aforesaid property, is not authorized in some or all matters mentioned in section 9 of Gujarat Regularisation of Unauthorised Development Act-2011. (hereafter referred as Act),Description of the property;_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 5(2) of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are hereby directed to furnish particulars and documents in Form-B-1-B (for owner) or B-2-B (for occupants not having valid ownership documents) of Gujarat Regularization of Unauthorized Development Rules-2011 within one month from the receipt of this notice to this office as per the provision of sub-section (3) of section 5 of the Act.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal Corporation[Annexure 1] [Substituted 'Form-B-1-A' by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).] (to be notarized not on stamp paper)Application for the regularisation of unauthorised development by: (i) the owner and (ii) For unauthorised development for violations other than parkingThe application should reach to the designated authority latest by_____________To,The Chief Executive Authority/Municipal Commissioner_______________Area/Urban Development Authority/Municipal CorporationI/We hereby apply for getting the unauthorised development regularised as described in accompanying relevant drawings along with the certificate in Form D for structural stability and Form-G

1	Name of the owner/s (Attach documentary prooflike the extract from the Property Register for city survey landsor an extract from the Record of Rights for Revenue lands or thecopy of the index of registered sale deed as the case may be)	:
2	Occupied the property since when (Attachdocumentary proof like, property tax bill of local body,electricity bill, telephone bill, ration card etc.)	:
3	Details of property tax last paid	:
	(a) Useable Area for assessment of property tax	:	Sq. mts
	(b) Year of assessment	:
	(c) Use for which the assessment is done	:
4	Is this land/building included in alayout/building plan sanctioned by the appropriate authority orany other authority? If yes, date of sanction and order numbersubmit the copy of the approved plan	:
	(a) Plot area :	(sq.mtrs.)	No. of units	:
	(b) Details of violation;

Description	Unit	Actual area	Approved or Approvable as per GDCR	Violation (C-D)
A	B	C	D	E
i.	Ground coverage	Sq.mtr.
ii.	Built up area (excluding ground coverage)	Sq.mtr.
iii.	Height of building	Mtr.
iv.	Common plot	Sq.mtr.
v.	Change of Use (other than parking)	Sq.mtr.
Note :i. Cases where thebuilding permission has been granted earlier, in such casesdetails to be filled in column-D shall be as per the sanctionedplan only for which authentic sanctioned documents shall beenclosed which includes plans and development permission (RajaChitthi).ii. In other cases the building permission hasnot been granted details to be filled in column-D shall be asapprovable under prevailing GDCR.

5. Required as per rule 10(3):

a. I am hereby furnishing the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________b. I shall, latest before Dated___________ furnish the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________

6. Declaration : I hereby certify and declare that:

(a)The land on which my property exists is not covered under sub-section (1) of section 8. Also my property does not attach any dues to the Government or local bodies.

(b)For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.

(c)I have submitted the plans for the portion for which I wish to get the unauthorised development regularised.

(d)For that portions for which I have not submitted to regularise, I shall pull down such portions on my own.

(e)I, the under signed __________________________ registered/authorized architect/Engineer, hereby certify that, while preparing the plan for the said unauthorised development, I/we have inspected the site and accordingly the plans are prepared.

(f)The information submitted in the application and documents submitted along with are true to the best of my knowledge. Also I am aware that, if found incorrect it shall lead to criminal proceedings and accordingly action shall be taken.

Date :Registration No. (if issued)

Date :

Name and Signature of thearchitect/EngineerAddress /Phone number.

Name and Signature of the applicant / ownerAddress /Phone number.

Stamp & Signature of NotaryInstruction to applicant regarding particulars, documents and maps to be submitted along with the applicationi. In a building having more than one unauthorised development each owner/occupier shall make a separate application for each unauthorised development.ii. Certified copy of approved layout plan of final plot or revenue survey number or city survey number.iii. Sanctioned layout plan duly certified by registered or authorized Architect or Engineer empanelled by the authorityiv. The plans shall be prepared according to sub-rule (1) of rule 13v. Stability Certificate of Structural Designer in Form-D1 except for residential dwelling units having an area up to 150 sq mtrvi. Attached details in Form- D2 and D3vii. Copy of the demand notice for property taxviii. Receipt of payment of the property tax.ix. NOC of the society if applicablex. NOC/approval required under sub rule (3 ) of rule 10.[Annexure 1] [Substituted 'Form-B-2-A' by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).] (to be notarized not on stamp paper)Application for the regularisation of unauthorised development by: (i) the Occupier/s (other than owner whose land title is not in their name but is an occupant) and (ii) For unauthorised development for violations other than parkingThe application should reach to the designated authority latest by_____________To,The Chief Executive Authority/Municipal Commissioner_______________Area/Urban Development Authority/Municipal Corporation

I/We hereby apply for getting the unauthoriseddevelopment regularised as described in accompanying relevantdrawings along with Form D1, Form-D2 and Form-D3 .
2	Name of the Occupier/s	:
3	Occupied the property since when (Attachdocumentary proof like, property tax bill of local body,electricity bill, telephone bill, ration card etc.)	:
4	Whether Application is made for regularizationof land under section 9 of the Gujarat Regularization ofUnauthorized Development Act, 2011 (submit the copy of theapplication along with particulars and documents attached). Ifyes, then date of application submit the copy of the order.		Yes / No
5	Details of property tax last paid	:	Sq. mtr.
	(d) Useable Area for assessment of property tax
	(e) Year of assessment
	(f) Use for which the assessment is done
6	Is this land/building included in alayout/building plan sanctioned by the appropriate authority orany other authority? If yes, date of sanction and order numbersubmit the copy of the approved plan	:
	(a) Plot area : (sq.mtrs.) No. of units :
	(b) Details of violation;

Description	Unit	Actual area	Approved or Approvable as per GDCR	Violation (C-D)
A	B	C	D	E
i.	Ground coverage	Sq.mtr.
ii.	Built up area (excluding ground coverage)	Sq.mtr.
iii.	Height of building	Mtr.
iv.	Common plot	Sq.mtr.
v.	Change of Use (other than parking)	Sq.mtr.
Note :iii. Cases where thebuilding permission has been granted earlier, in such casesdetails to be filled in column-D shall be as per the sanctionedplan only for which authentic sanctioned documents shall beenclosed which includes plans and development permission (RajaChitthi).iv. In other cases the building permission hasnot been granted details to be filled in column-D shall be asapprovable under prevailing GDCR.

7. Required as per rule 10(3):

a. I am hereby furnishing the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________b. I shall, latest before Dt.___________ furnish the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________

8. Declaration : I hereby certify and declare that:

(a)The land on which my property exists is not covered under sub-section (1) of section 8. Also my property does not attach any dues to the Government or local bodies.

(b)For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.

(c)I have submitted the plans for the portion for which I wish to get the unauthorised development regularised.

(d)For that portions for which I have not submitted to regularise, I shall pull down such portions on my own.

(f)The information submitted in the application and .documents submitted along with are true to the best of my knowledge. Also I am aware that, if found incorrect it shall lead to criminal proceedings and accordingly action shall be taken.

Date :Registration No. (if issued)

Date :

Name and Signature of thearchitect/EngineerAddress /Phone number.

Name and Signature of the applicant / ownerAddress /Phone number.

Stamp & Signature of NotaryInstruction to applicant regarding particulars, documents and maps to be submitted along with the applicationi. In a building having more than one unauthorised development each owner/occupier shall make a separate application for each unauthorised development.ii. Certified copy of approved layout plan of final plot or revenue survey number or city survey number.iii. Sanctioned layout plan duly certified by registered or authorized Architect or Engineer empanelled by the authorityiv. The plans shall be prepared according to sub-rule (1) of rule 13v. Stability Certificate of Structural Designer in Form-D1 except for residential dwelling units having an area up to 150 sq mtrvi. Attached details in Form- D2 and D3vii. Copy of the demand notice for property taxviii. Receipt of payment of the property tax.ix. NOC of the society if applicablex. NOC/approval required under sub rule (3 ) of rule 10.[Annexure 1] [Substituted 'Form-B-1-B' by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).] (to be notarized not on stamp paper)Application for the regularisation of unauthorised development by: (i) the owner and (ii) For unauthorised development for violations of parking & other violationsThe application should reach to the designated authority latest by_____________To,The Chief Executive Authority/Municipal Commissioner_______________Area/Urban Development Authority/Municipal Corporation

I/We hereby apply for getting the unauthoriseddevelopment regularised as described in accompanying relevantdrawings along with the certificate in Form D for structuralstability and Form-G
1	Name of the owner/s ( Attach documentary prooflike the extract from the Property Register for city survey landsor an extract from the Record of Rights for Revenue lands or thecopy of the index of registered sale deed as the case may be)	:
2	Occupied the property since when (Attachdocumentary proof like, property tax bill of local body,electricity bill, telephone bill, ration card etc.)	:
3	Details of property tax last paid	:	Sq. Mtrs.
	(g) Useable Area for assessment of property tax	:
	(h) Year of assessment	:
	(i) Use for which the assessment is done	:
4	Is this land/building included in alayout/building plan sanctioned by the appropriate authority orany other authority? If yes, date of sanction and order numbersubmit the copy of the approved plan	:
	(a) Plot area : (sq.mtrs.) No. of units :
	(b) Details of violation;

Description	Unit	Actual area	Approved or Approvable as per GDCR	Violation (C-D)
A	B	C	D	E
i.	Ground coverage	Sq.mtr.
ii.	Built up area (excluding ground coverage)	Sq.mtr.
iii.	Height of building	Mtr.
iv.	Common plot	Sq.mtr.
v.	Change of Use (other than parking)	Sq.mtr.
Note :i. Cases where thebuilding permission has been granted earlier, in such casesdetails to be filled in column-D shall be as per the sanctionedplan only for which authentic sanctioned documents shall beenclosed which includes plans and development permission (RajaChitthi).ii. In other cases the building permission hasnot been granted details to be filled in column-D shall be asapprovable under prevailing GDCR.

(c)Details of violation of parking;

Sr No.	Description	Unit	Actual area	Required as per GDCR	Deficit area (E-D)
A	B	C	D	E	F
1	Parking Space	Sq.mtr.

i. I hereby submit thata. I shall not be able to provide space for deficit parking in the unauthorised development or within 500 mtrs distance from the said unauthorised development.orb. I hereby declare that, I would provide __________ sq.mtrs. of deficit parking space at _________________________________ location for which the plans are enclosed herewith. The said location is located at ______ mtrs. Distance from the said unauthorised development and this location is within 500 mtrsii. For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.iii. I hereby declared that, the space where I propose to provide deficit parking is not in possession with /use/ beneficiary to any other person. Also in future I shall not sale or part with any other person or beneficiary in any manner which shall violate the purpose of providing deficit parking.

5. Required as per rule 10(3):

6. Declaration : I hereby certify and declare that:

(a)The land on which my property exists is not covered under sub-section (1) of section 8. Also my property does not attach any dues to the Government or local bodies.

(b)For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.

(c)I have submitted the plans for the portion for which I wish to get the unauthorised development regularised.

(d)For that portions for which I have not submitted to regularise, I shall pull down such portions on my own.

Date :Registration No. (if issued)

Date :

Name and Signature of thearchitect/EngineerAddress /Phone number.

Name and Signature of the applicant / ownerAddress /Phone number.

Stamp & Signature of NotaryInstruction to applicant regarding particulars, documents and maps to be submitted along with the applicationi. In a building having more than one unauthorised development each owner/occupier shall make a separate application for each unauthorised development.ii. Certified copy of approved layout plan of final plot or revenue survey number or city survey number.iii. Sanctioned layout plan duly certified by registered or authorized Architect or Engineer empanelled by the authorityiv. The plans shall be prepared according to sub-rule (1) of rule 13v. Stability Certificate of Structural Designer in Form-D1 except for residential dwelling units having an area up to 150 sq mtrvi. Attached details in Form- D2 and D3vii. Copy of the demand notice for property taxviii. Receipt of payment of the property tax.ix. NOC of the society if applicablex. NOC/approval required under sub rule (3 ) of rule 10.[Annexure 1] [Substituted 'Form-B-2-B' by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).] (to be notarized not on stamp paper)Application for the regularisation of unauthorised development by: (i) the Occupier/s (other than owner whose land title is not in their name but is an occupant. ) and (ii) For unauthorised development for violations of parking and other violationThe application should reach to the designated authority latest by_____________To,The Chief Executive Authority/Municipal Commissioner_______________Area/Urban Development Authority/Municipal Corporation

I/We hereby apply for getting the unauthoriseddevelopment regularised as described in accompanying relevantdrawings along with the certificate in Form D for structuralstability and Form-G
1	Name of the Occupier/s	:
2	Occupied the property since when (Attachdocumentary proof like, property tax bill of local body,electricity bill, telephone bill, ration card etc.)	:
3	Whether Application is made for regularizationof land under section 9 of the Gujarat Regularization ofUnauthorized Development Act, 2011 (submit the copy of theapplication along with particulars and documents attached). Ifyes, then date of application submit the copy of the order.	:	Yes / No
4	Details of property tax last paid:	“	Sq. mts
	(a) Useable Area for assessment of property tax
	(b) Year of assessment
	(c) Use for which the assessment is done
5	Is this land/building included in alayout/building plan sanctioned by the appropriate authority orany other authority? If yes, date of sanction and order numbersubmit the copy of the approved plan	:
	(a) Plot area : (sq.mtrs.) No. of units :
	(b) Details of violation;

Description	Unit	Actual area	Approved or Approvable as per GDCR	Violation (C-D)
A	B	C	D	E
i.	Ground coverage	Sq.mtr.
ii.	Built up area (excluding ground coverage)	Sq.mtr.
iii.	Height of building	Mtr.
iv.	Common plot	Sq.mtr.
v.	Change of Use (other than parking)	Sq.mtr.
Note :i. Cases where thebuilding permission has been granted earlier, in such casesdetails to be filled in column-D shall be as per the sanctionedplan only for which authentic sanctioned documents shall beenclosed which includes plans and development permission (RajaChitthi).ii. In other cases the building permission hasnot been granted details to be filled in column-D shall be asapprovable under prevailing GDCR.

(c)Details of violation of parking;

Sr No.	Description	Unit	Actual area	Required as per GDCR	Deficit area (E-D)
A	B	C	D	E	F
1	Parking Space	Sq.mtr.

i. I hereby submit thata. I shall not be able to provide space for deficit parking in the unauthorised development or within 500 mtrs distance from the said unauthorised development.orb. I hereby declare that, I would provide __________ sq.mtrs. of deficit parking space at _________________________________ location for which the plans are enclosed herewith. The said location is located at ______ mtrs. Distance from the said unauthorised development and this location is within 500 mtrs ii. For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.iii. I hereby declared that, the space where I propose to provide deficit parking is not in possession with /use/ beneficiary to any other person. Also in future I shall not sale or part with any other person or beneficiary in any manner which shall violate the purpose of providing deficit parking.

6. Required as per rule 10(3):

a. I am hereby furnishing the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________b. I shall, latest before Dt.___________ furnish the NOC's/approvals, in respect to the following matters:i. ______________________________________________ii. ______________________________________________iii. _______________________________________________

7. Declaration : I hereby certify and declare that:

(a)The land on which my property exists is not covered under sub-section (1) of section 8. Also my property does not attach any dues to the Government or local bodies.(b)For violation in the provision of sanitary facility, I abide to make the necessary provision as directed by authority in this regard.(c)I have submitted the plans for the portion for which I wish to get the unauthorised development regularised.(d)For that portions for which I have not submitted to regularise, I shall pull down such portions on my own.(e)I, the under signed __________________________ registered/authorized architect/Engineer, hereby certify that, while preparing the plan for the said unauthorised development, I/we have inspected the site and accordingly the plans are prepared.(f)The information submitted in the application and .documents submitted along with are true to the best of my knowledge. Also I am aware that, if found incorrect it shall lead to criminal proceedings and accordingly action shall be taken.

Date :Registration No. (if issued)

Date :

Name and Signature of thearchitect/EngineerAddress /Phone number.

Name and Signature of the applicant / ownerAddress /Phone number.

Stamp & Signature of Notary_____________________________________________________________________________________________________________________________________________________Instruction to applicant regarding particulars, documents and maps to be submitted along with the applicationi. In a building having more than one unauthorised development each owner/occupier shall make a separate application for each unauthorised development.ii. Certified copy of approved layout plan of final plot or revenue survey number or city survey number.iii. Sanctioned layout plan duly certified by registered or authorized Architect or Engineer empanelled by the authorityiv. The plans shall be prepared according to sub-rule (1) of rule 13v. Stability Certificate of Structural Designer in Form-D1 except for residential dwelling units having an area up to 150 sq mtrvi. Attached details in Form- D2 and D3vii. Copy of the demand notice for property taxviii. Receipt of payment of the property tax.ix. NOC of the society if applicablex. NOC/approval required under sub rule (3 ) of rule 10.Form-C1Notice to all the owners or occupants to pay fees in case of regularisation of in matters other than parking space and sanitary facilitiesTo,Shri/Shrimati/Kumari__________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________premises Tenement No./Flat No./Sub Plot No.________ on Revenue Survey No./Final Plot No. ________of village T.P.Scheme No.________ described below.Description of the property;_____________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 4 of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are liable to pay the below mentioned fees in respect of such unauthorised development, namely :-

Description	Area Sq.Mt.	Rate Rs./Sq.Mt.	Amount in Rs.
(a) Ground Coverage,
(b) Built up area,
(c) Height of building,
(d) Change of use
Total

You are required to pay the total amount of Rs. ______ (Rupees_______ (in words) to the _______authority within a period of 30 days from the date of receipt of this notice falling which action under the relevant law shall be taken.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal CorporationForm-C-2Notice to all the owners or occupants to pay fees in case of case of regularisation of all the matters including parking space and sanitary facilitiesTo,Shri/Shrimati/Kumari__________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________premises Tenement No./Flat No./Sub Plot No.________ on Revenue Survey No./Final Plot No. ________of village T.P.Scheme No.________ described below.Description of the property;_____________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 4 of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are liable to pay the below mentioned fees in respect of such unauthorised development, namely :-

Description	Area Sq.Mt.	Rate Rs./Sq.Mt.	Amount in Rs.
(a) Ground Coverage,
(b) Built up area,
(c) Height of building,
(d) Change of use
(e) Parking (amount as decided by the designedauthority)
Total

You are required to pay the total amount of Rs. ___________ (Rupees____________ (in words) to the _______authority within a period of 30 days from the date of receipt of this notice falling which action under the relevant law shall be taken.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal CorporationForm-"C-3"Notice in cases where Unauthorized Development is carried out in parking space and sanitary facilitiesTo,Shri/Shrimati/Kumari____________________________________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________premises Tenement No. /Flat No. Sub Plot No. ________________on Revenue Survey No. / Final Plot No. _______________of the village______________ /T.P.Scheme No.___ described below.Description of the property;__________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of subsection (2) of section 6 and clause (vi) and clause (vii) of sub section (1) of section 10 of the Gujarat Regularisation of Unauthorised Development Act, 2011,

(1)You are hereby directed to provide necessary parking space and sanitary facility in the location of the unauthorised development and to intimate to the designated authority within fifteen days from the date of receipt of this notice.

(2)If it is not feasible to provide such parking facilities within the location it may be provided within a distance of 500 meters from the unauthorised development within a period of six months from the date of receipt of this notice.

(3)On regularisation of the unauthorised development, if additional sanitary facilities is required then the existing facilities in the building should be augmented or imporved within the building having the unauthorised development. Such action should be taken within a period of six months from the date of receipt of this notice.Date :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal CorporationForm-"D1"Certificate of Structural Stability(not required in case of independent residential development having dwelling unit area less than 150 sqmts)To,The Chief Executive Authority/Municipal Commissioner_____________________________Area / Urban Development Authority / Municipal Corporation.REF : Work of ________________________________________________________________________(Title of Project)C.S.No./RS.NO. _______________ (F.P.No.)________ in ward No._________at Village______________ Taluka___________ T.P.S. No.______ of ______________village /Town/CityCertified that the plans of existing building submitted for regularisation satisfy the safety requirements as stipulated under National Building Code, GDCR and other relevant laws and the information given therein is factually correct to the best of our knowledge and understanding.

Signature of the Owner /Occupier +withdate__________	Signature of the Structural Engineer withdate________
Name in Block Letters______________________	Name in Block Letters______________________
Address _____________________________________	Address ____________________________________
Signature of the Architect with date________
Name in Block Letters__________________
Address ________________________________________
+ strike out which is notapplicable.....................

Form-"D2"Certificate of Fire Safety ComplianceTo,The Chief Executive Authority/Municipal Commissioner___________________Area / Urban Development Authority / Municipal Corporation.REF : Work of ________________________________________________________________________(Title of Project)C.S.No./RS.NO. _______________ (F.P.No.)________ in ward No._________at Village______________ Taluka___________ T.P.S. No.______ of ______________village /Town/CityI the under signed architect certify that the plans of existing building submitted for regularisation states that as per the GDCR since my development is for ________ - use (give the details use and its area of unauthorised development) I do not require/required+ to provide the facility for fire safety requirements as stipulated under National Building Code, GDCR and other relevant laws and the information given therein is factually correct to the best of our knowledge and understanding.I the under signed owner / occupier + undertake to provide the required fire safety measures which the designated authority may direct and I abide to provide all facility for fire safety as may be directed by the designated authority in consultation with chief fire officer.

Signature of the Owner /Occupier +withdate__________	Signature of the Structural Engineer withdate________
Name in Block Letters______________________	Name in Block Letters______________________
Address _____________________________________	Address ____________________________________
Signature of the Architect with date________
Name in Block Letters__________________
Address ________________________________________
+ strike out which is notapplicable.....................

Form-D3 (notarized on stamp paper)UndertakingTo,The Chief Executive Authority/Municipal Commissioner_____________________________Area / Urban Development Authority / Municipal Corporation.REF : Work of ________________________________________________________________________(Title of Project)C.S.No./RS.NO. _______________ (F.P.No.)________ in ward No._________at Village______________ Taluka___________ T.P.S. No.______ of ______________village /Town/CityI/We have applied for getting the unauthorised development regularised as described in relevant drawings along with other documents, particulars and certificates. I understand that for regularisation my aforesaid property, the construction carried out should be in confirmative with other acts or rules mentioned in sub rule (3) of rule 13.I hereby give an undertaking to take necessary permission as required. In case if the necessary permission is not granted from the relevant competent authority than I hereby abide to pull down/alter the unauthorised construction as required under the relevant rules or act or as per the directions issued by the relevant competent authority. Any cost incurred to carry out such direction shall be borne by me.

Signature of the Owner /Occupier +withdate__________	Signature of the Structural Engineer withdate________
Name in Block Letters______________________	Name in Block Letters______________________
Address _____________________________________	Address ____________________________________
Signature of the Architect with date________
Name in Block Letters__________________
Address ________________________________________
+ strike out which is notapplicable.....................

Form-"E"Order of RegularisationTo,Shri/Shrimati/Kumari____________________________________________________Whereas, you have carried out, the unauthorised development, owned or occupied by you, on Plot No.______ Revenue Survey No./Final Plot No. ________of village/ T.P.Scheme No._______, for _____ use, without the permission of the competent authority or in contravention to the permission granted vide letter No.________ dated_____;Whereas, you have made application for regularization of the unauthorized development;Whereas the designated authority has considered the recommendation / option suggested by the Committee;Whereas, you have paid the fees on dt.____________ as demanded by the designated authority;Whereas, under the provisions of the Gujarat Regularisation of Unauthorised Development Act 2011 (hereafter referred as "the said Act") and the rules there under, you have fulfilled certain or all of the requirements;Now, therefore in pursuance of the provisions of sub section (3) of section 6, I undersigned hereby issue an order to regularize the below mentioned unauthorized development, with the following conditions;a. __________________________________________________________________,b. __________________________________________________________________,Details of such regularisation are as under;

Description of unauthorised Development	Area in Sq. meter
(a)	Ground Coverage
(b)	Built up area
(c)	Height of building
(d)	Change of use from _____use to _____use)
(e)	Deficit Parking space
(f)	Deficit sanitary facility

As per sub-section (2) of section 11 of the said Act, this order shall not be an evidence to decide the ownership.If you are aggrieved by this order, you may prefer an appeal to the Appellate Officer appointed under section 6 of this Act within a period of sixty days from the date of receipt of this notice. You shall also require informing the designated authority in this regard within fifteen days from the date of filling such appeal.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal CorporationForm-"F"Order to refuse to regulariseTo,Shri/Shrimati/Kumari______________________________________________________________________________Whereas, you have carried out, the unauthorised development, owned or occupied by you, on Plot No.______________ Revenue Survey No./Final Plot No. _________________ of village/ T.P.Scheme No.____________________, for ________________________ use, without the permission of the competent authority or in contravention to the permission granted vide letter No._______________________ dated__________________.I undersigned believe, for the reasons mentioned hereunder, that you have not fulfilled the requirements under the provisions of the Gujarat Regularisation of Unauthorised Development Act 2011 and the rules there under,Reasons:a. ____________________________________________________________________________b. ____________________________________________________________________________c. ____________________________________________________________________________d. ____________________________________________________________________________Now therefore, in pursuance of the provisions of sub section (4) section 6, I hereby refuse to regularize the development.As per sub-section (2) of section 11 of the said Act, this order shall not be an evidence to decide the ownership.If you are aggrieved by this notice, you may prefer an appeal to the appellate officer appointed under section 5 of this Act within a period of sixty days from the date of receipt of this notice. You shall also require informing the designated authority in this regard within fifteen days from the date of filling such appeal.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal Corporation

I

A. Municipal Corporation

1. Ahmedabad Municipal Corporation

2. Surat Municipal Corporation

3. Vadodara Municipal Corporation

4. Rajkot Municipal Corporation

5. Bhavnagar Municipal Corporation

6. Jamnagar Municipal Corporation

7. Junagadh Municipal Corporation

8. Ahmedabad Urban Development Authority

9. Surat Urban Development Authority

10. Vadodara Urban Development Authority

11. Rajkot Urban Development Authority

12. Bhavnagar Area Development Authority

13. Jamnagar Area Development Authority

14. Gandhinagar Urban Development Authority

15. Junagadh Urban Development Authority

II

B. Development Authorities Constituted underSection 5 or 22 of Gujarat Act

16. Bhuj Area Development Authority

17. Anjar Area Development Authority

18. Bhachau Area Development Authority

19. Rapar Area Development Authority

20. Kevadia Area Development Authority

21. Alang Area Development Authority

22. Vadinar Area Development Authority

23. Khambhaliya Area Development Authority

24. Ambaji Area Development Authority

25. Shamlaji Area Development Authority

26. Bharuch-Ankleswar Urban DevelopmentAuthority

III

C. Development Authorities constituted underSection 6 of Gujarat Act (North Gujarat)

27. Barwala Area Development Authority

28. Bavla Area Development Authority

29. Dhanduka Area Development Authority

30. Dholka Area Development Authority

31. Viramgam Area Development Authority

32. Mandal Area Development Authority

33. Ranpur Area Development Authority

34. Mansa Area Development Authority

35. Kadi Area Development Authority

36. Mahesana Area Development Authority

37. Unja Area Development Authority

38. Vadnagar Area Development Authority

39. Vijapur Area Development Authority

40. Visnagar Area Development Authority

41. Becharaji Area Development Authority

42. Chanasama Area Development Authority

43. Patan Area Development Authority

44. Radhanpur Area Development Authority

45. Siddhpur Area Development Authority

46. Himmatnagar Area Development Authority

47. Idar Area Development Authority

48. Khedbrahma Area Development Authority

49. Modasa Area Development Authority

50. Prantij Area Development Authority

51. Talod Area Development Authority

52. Disa Area Development Authority

53. Palanpur Area Development Authority

D. Development Authorities constituted underSection 6 of Gujarat Act (South Gujarat)

54. Balasinor Area Development Authority

55. Dakor Area Development Authority

56. Kapadvanj Area Development Authority

57. Kheda Area Development Authority

58. Nadiad Area Development Authority

59. Matar Area Development Authority

60. Vaso Area Development Authority

61. Anand Area Development Authority

62. Aanklaw Area Development Authority

63. Karamsad Area Development Authority

64. Borsad Area Development Authority

65. Khambhat Area Development Authority

66. Petlad Area Development Authority

67. Sojitra Area Development Authority

68. Umreth Area Development Authority

69. Vallabh Vidhyanagar Area DevelopmentAuthority

70. Dharmaj Area Development Authority

71. Devgadh-Bariya Area Development Authority

72. Dahod Area Development Authority

73. Godhara Area Development Authority

74. Halol Area Development Authority

75. Kalol Area Development Authority

76. Lunavada Area Development Authority

77. Santrampur Area Development Authority

78. Dharampur Area Development Authority

79. Pardi Area Development Authority

80. Umargam Area Development Authority

81. Valsad Area Development Authority

82. Vapi Area Development Authority

83. Udvada. Area Development Authority

84. Bilimora Area Development Authority

85. Gandevi Area Development Authority

86. Navsari Area Development Authority

87. Bardoli Area Development Authority

88. Tarsadi Area Development Authority

89. Mandvi Area Development Authority

90. Vyara Area Development Authority

91. Kathor Area Development Authority

92. Kosamba Area Development Authority

93. Aahwa Area Development Authority

94. Vaghai Area Development Authority

95. Chota Udepur Area Development Authority

96. Dabhoi Area Development Authority

97. Karjan Area Development Authority

98. Savali Area Development Authority

99. Kayavarohan Area Development Authority

100. Sankheda Area Development Authority

101. Vaghodiya Area Development Authority

102. Jambusar Area Development Authority

103. Jagdiya-Sultanpura Area DevelopmentAuthority

104. Rajpipala Area Development Authority

E. Designated Development Authorities(Saurashtra & Kutchh)

105. Bhayavadar Area Development Authority

106. Dhoraji Area Development Authority

107. Gondal Area Development Authority

108. Jetpur Area Development Authority

109. Morbi Area Development Authority

110. UpletaArea Development Authority

111. Wankaner Area Development Authority

112. Dhangadhra Area Development Authority

113. Halvad Area Development Authority

114. Limbadi Area Development Authority

115. Surendranagar Area Development Authority

116. Thangadh Area Development Authority

117. Vadhvan Area Development Authority

118. Dwarka Area Development Authority

119. Jamjodhpur Area Development Authority

120. Kalawad Area Development Authority

121. Okha Area Development Authority

122. Botad Area Development Authority__________

123. Mahuva Area Development Authority

124. Palitana Area Development Authority

125. Sinhor Area Development Authority

126. Chorvad Area Development Authority

127. Keshod Area Development Authority

128. Kodinar Area Development Authority

130. Mangrol Area Development Authority________

131. Una Area Development Authority____________

132. Veraval-Patan Area Development Authority

133. Porbandar Area Development Authority

134. Chhaya Area Development Authority_________

135. Amreli Area Development Authority

136. Bagsara Area Development Authority________

137. Savarkundla Area Development Authority

138. Mandvi Area Development Authority.

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