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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3)(b) in Gujarat Regularisation of Unauthorised Development Act, 2011

(b)In the case of buildings where no space is available within the complex in which they are situated for the construction of underground water storage tanks and installation of fire pumps but adequate means of escapes are available, the designated authority may direct the applicant to provide common underground water storage tank and fire pumps in such complex at suitable location within a period of three months from the date of direction.