Section 3(1)(b) in The Gujarat Regularisation of Unauthorised Development Act, 2001

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(b)any order issued or decision taken under the relevant law at any time before the 28th April, 2001, the date on which the Gujarat Regularisation of Unauthorised Development Ordinance, 2001 (Gujarat Ordinance 3 of 2001), was first published, directing removal or pulling down or alteration of unauthorised development carried out, owned or occupied by a person.

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Regularisation of Unauthorised Development Act, 2001