Section 36(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Where any development has been carried out in any of the circumstances referred to in subsection (1) of Section 35, or any use of land or building or work is continued so as to constitute an offence punishable under sub-section (2) of that section, the appropriate authority may, subject to the provisions of this section and within three years of such development, or continuance of use so made, serve on the owner a notice requiring him, within such period, being not less than one month as may be specified therein, after the service of the notice, to take such steps as may be specified in the notice,-(a)to restore the land or building to its condition existing before the said development took place, in cases specified in clause (a) or clause (c) of sub-section (1) of Section 35;(b)to secure compliance with the conditions or with the permission as modified, as the case may be, in cases specified in clause (b) or clause (d) of sub-section (1) of Section 35;(c)to discontinue such use of building or land or work :Provided that where the notice requires the discontinuance of any use of land or building, the appropriate authority shall also serve a notice on the occupier.
