Section 5(1) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(1)Notwithstanding anything contained in any other law for the time being in force, the unauthorized development on being regularized, shall be deemed to have been exempted under section 20 of the Urban Land (Ceiling and Regulation) Act, 1976 from the provisions of Chapter III of the said Act, the Government land under encroachment shall be deemed to have been transferred in favour of encroachers, subject to the payment of price of land, as may be determined by the Collector of District of Thane, and stand converted to non-agricultural use for all purposes of the Maharashtra Land Revenue Code, 1966, subject to the payment of non-agricultural assessment and the other statutory terms and conditions, if any, of such conversion and the provisions of the Development Plan or the Regional Plan, as the case may be, shall so far such development is concerned, stand modified or relaxed to the extent of regularization.
