Section 4(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(2)The application shall be accompanied, inter alia, by,-(a)documentary proof of ownership or lawful possession of the plot;(b)existing layout plan;(c)plan of existing construction on such plot;(d)rectification plan;(e)an undertaking by the applicant to rectify uncompoundable infringements;(f)demand draft, drawn on any scheduled bank to cover the amount due as compounding fee and development charge.
