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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(c) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(c)the period within which a certificate shall be obtained under sub-section (3) of section 3;
(cc)[ the terms and conditions subject to which unauthorised development may be allowed to carry out and regularised under clause (aa) of sub-section (2) of Section 3.] [Clause (cc) inserted by Gujarat 10 of 2002, dated 6th April 2002 (w.r.e.f 25-11-2001)]