Section 34 in Ajmer Development Authority Act, 2013
34. Composition of unauthorised development.
- Notwithstanding anything hereinbefore contained in this chapter, where any person has carried out any development of a permanent nature or has changed the use of land-(a)without permission required under this Act, or(b)which is not in accordance with any permission granted or is in contravention of any conditions subject to which any permission has been granted, or(c)in contravention of any permission granted or duly modified, such development or change of use of land may be compounded by the Authority on such terms and on payment of such fees and charges, as may be prescribed by the State Government from time to time.
