Section 4(3)(a) in The Gujarat Regularisation of Unauthorised Development Act, 2001

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(a)The designated authority may regularise any unauthorised development in respect of the following matters, namely:-

(i)Margins and setbacks,

(ii)Floor space index,

(iii)Covered projection,

(iv)Change of use,

(v)A common plot and a consolidated open plot,

(vi)Height of a building

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