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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in Gujarat Regularization of Unauthorized Development Rules, 2012

(2)The owner or occupier shall, as required under sub-rule (1) to provide parking facility within the stipulated time limit, give a compliance report to the designated authority giving therein the details of the place where such parking facility either is provided.