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

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State of Gujarat - Subsection

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

(a)Notwithstanding anything contained in the relevant law or in the order issued or the decision taken under the relevant law, directing removal, pulling down or alteration of unauthorised development, where in the opinion of the designated authority-

(i)a person has, at any time before the 22nd November, 2000 carried out any unauthorised development in urban development area or development area, and

(ii)such unauthorised development may, having regard to the provisions of section 4, be regularised.

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State of Gujarat - Subsection

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