Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Gujarat - Subsection Section 12(7) in Gujarat Regularisation of Unauthorised Development Act, 2011 (7)The provisions of sub-sections (2) to (5) shall not apply in a case where the appeal is not preferred by the occupier or owner.
