Section 5(2) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(2)On receipt of an appeal under sub-section (1), the Appellate Officer may, after giving the appellant an opportunity of being heard, pass an order modifying or cancelling the notice [or the case may be, the order made under clause (aa) of sub-section (2) of section 3] [These words inserted by Gujarat 10 of 2002, dated 6th April, 2002 (w.r.e.f. 25-11-2001).] as expeditiously as possible.
