Section 6(1) in Gujarat Regularisation of Unauthorised Development Act, 2011
(1)On receipt of the reply to the notice or the application made by the applicant under section 5, the designated authority shall, within a period of eighteen months or such period as may be extended by the State Government by an order in writing, scrutinize the same and after making such inquiry as it may deem fit, is of the opinion that the unauthorised development can be regularised, shall pass an order requiring the applicant to pay fees, [***] [Deleted 'if any, payable under the relevant laws and the fees' by Gujarat Act No. 2 of 2013, dated 19.3.2013.] payable under this Act for regularisation of unauthorised development.
