Section 3(2)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

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State of Maharashtra - Subsection

Section 3(2)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(a)A notice issued to a person under the relevant law at any time before the 1st January 2005, requiring such person to remove, pull down or alter unauthorized development carried out, owned or occupied by him, or

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State of Maharashtra - Subsection

Section 3(2)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006