Section 8(1) in Gujarat Regularisation of Unauthorised Development Act, 2011
(1)An unauthorised development shall not be regularised in a case where unauthorised development is carried out on any of the following lands, namely:-(a)land belonging to Government, local authority or statutory body;(b)land acquired or allotted by the Government, local authority or statutory body for a specific purpose;[Provided that notwithstanding anything contained in clauses (a) and (b), in case where land acquired by Government or belonging to Government, local authority or statutory body is allotted to any person at the rate as decided by the Government or is given on lease for a period of thirty years or more, the designated authority may regularise the unauthorised development on such land subject to the other provisions of the Act;] [Added by Gujarat Act No. 2 of 2013, dated 19.3.2013.](c)land under alignment of roads indicated in development plan or a town planning scheme or under alignment of a public road;(d)land designated or reserved under a development plan or a town planning scheme;(e)lands till regularised as provided in section 9,(f)water courses and water bodies like tank beds, river beds, natural drainage and such other places;(g)areas earmarked for the purpose of obnoxious and hazardous industrial development
