Section 11 in Gujarat Regularisation of Unauthorised Development Act, 2011
11. Consequences of regularisation.
(1)On regularisation of such unauthorised development under section 6, all court cases or other proceedings, filed by the appropriate authority or the occupant or the owner or otherwise and pending in any court in so far as they relate to such unauthorised development, shall stand abated.(2)Any decision under this Act shall not deemed to have decided the ownership of the unauthorised development.
