Section 11 in Gujarat Regularization of Unauthorized Development Rules, 2012
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,-
