Section 7(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(1)If any plot-holder has not applied for regularisation within the specified period, as provided in sub-section (1) of section 4, the Planning Authority shall, before initiating any action under sub-section (2), against the holder of such plot, for demolition of such, unauthorised construction, give such plot-holder, one month's notice, to apply for regularisation of such unauthorised development.
