Section 3A in The Gujarat Regularisation of Unauthorised Development Act, 2001
3A. [ Application of sections 3 and 4 in certain circumstances. [Section 3A inserted by Gujarat 12 of 2003, dated 31st March 2003 (w.e.f. 12-05-2003).]
- The provisions of sections 3 and 4, as amended by the Gujarat Regularisation of Unauthorised Development (Amendment) Act, 2003 (Gujarat 12 of 2003), shall also be applicable where certificate referred to in sub-section (3) of section 3 has not been issued on the date of commencement of the said Act.(2)The notice issued to the person under sub-section (2) of section 3 shall be deemed to be a notice issued under the provisions of this Act as amended by the Gujarat Regularisation of Unauthorised Development (Amendment) Act, 2003 (Gujarat 12 of 2003.]
