Section 5(1) in Gujarat Regularisation of Unauthorised Development Act, 2011
(1)At any time prior to the 28th March, 2011 a notice issued to an owner or occupier or any order issued or decision taken under the relevant law requiring such owner or occupier to remove or pull down or alter unauthorised development carried out shall be deemed to have stood suspended unless and until such notice, order or decision stands revived under sub-section (2) of section 6 :Provided that such provision shall not be applicable in case of development carried on land in respect of matters provided in subsection (1) of section 8.
