Section 2(i) in The Gujarat Prevention of Anti-Social Activities Act, 1985
(i)"unauthorised structure" means-any structure constructed in any area without express permission in writing of the officer or authority having jurisdiction in such area requited under the Bombay Land Revenue Code, 1879 and the Gujarat Town Planning and Urban Development Act, 1976 and the Bombay Provincial Municipal Corporations Act, 1949, the Gujarat Municipalities Act, 1963 or, as the case may be, the Gujarat Panchayats Act, 1961 or except in accordance with any other law for the time being in force in such area.
