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

State of Gujarat - Subsection

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

(b)The designated authority may regularise any unauthorised development in so far as parking and sanitary facilities are connected subject to the following conditions, namely:-
(i)A person shall provide such necessary parking facilities in unauthorised development and where it is not so feasible, within such distance not exceeding five hundred metres from the unauthorised development as directed by the designated authority within a period of six months from such direction: