Section 9(2) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters, namely:-(a)the period within which and the manner in which a notice shall be served under sub-section (2) of section 3 and the manner of publication of substance of notice under clause (c) of that sub-section;(aa)[ the rates of fees under sub-section (2) of section 3;] [Clause (aa) inserted by Gujarat 12 of 2003, dated 31st March 2003 (w.e.f. 12-05-2003).](b)the form in which a certificate shall be issued under sub-section (3) of section 3;(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)](d)any other matter, which is to be or may be prescribed.
