Section 7(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(2)On the plot-holder's failure co apply for such regularisation, as provided in sub-sections (1) and (2) of section 4, within the time limit specified in the notice, or his application for regularisation is rejected by the Planning Authority, the Planning Authority shall demolish the unauthorised construction.
