Section 5(1) in Gujarat Regularization of Unauthorized Development Rules, 2012
(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.
