(2)Application for regularisation under sub-section (1) shall be submitted within such time and in such manner as prescribed.Explanation. - For the purpose of this Act, unlawful construction means any construction for which the Secretary shall have no power to regularise under Section 406 of this Act or any construction or reconstruction done in contravention of the provision of this Act or the Building Rules made thereunder or in contravention of any. approved plan or any construction done in deviation of any exemption order sanctioned by the Government or any condition specified therein.]
