Section 9 in Gujarat Regularisation of Unauthorised Development Act, 2011
9. Regularisation of lands for which sanction of Collector is not taken.
- Notwithstanding anything contained in section 84C of the Gujarat Tenancy and Agricultural Lands Act, 1948 and in section 122 of the Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958, the lands for which the previous sanction of the Collector under sections 43 and 57 respectively of the said Acts was required but has not been taken and unauthorised development has been carried out on such lands then so far as the regularisation of the transaction of such land is concerned, the same shall be regularised in accordance with the scheme that may be framed by the State Government in the Revenue Department.
