Section 3(2)(aa) in The Gujarat Regularisation of Unauthorised Development Act, 2001

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State of Gujarat - Subsection

Section 3(2)(aa) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(aa)[ Where an unauthorised development in urban development area or development area has been carried out at any time before the 22nd November, 2000 and the development has been wholly destroyed by the earthquake or rendered substantially and permanently unfit for the purpose of occupation due to the earthquake in the month of January, 2001 and the owner or occupier of such development intends to carry out development at the same place and with the same built up area as existed prior to such destruction, the designated authority may, notwithstanding anything contained in the relevant law but having regard to the provisions of section 4, by an order allow him to carry out such unauthorised development subject to such terms and conditions as may be prescribed and may regularise the same in accordance with the provisions of this Act, as if such unauthorised development had been carried out before the 22nd November, 2000. [Clause (aa) inserted by Gujarat 10 of 2002, dated 6th April 2002 (w.r.e.f 25-11 -2001)]

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State of Gujarat - Subsection

Section 3(2)(aa) in The Gujarat Regularisation of Unauthorised Development Act, 2001