Section 3(5) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(5)Where no notice is served upon a person under sub-section (2) within the period prescribed under that sub-section or where a notice is served upon a person under subsection (2) but a certificate is not obtained by him under sub-section (3) within such period as may be prescribed, the notice, order or, as the case may be, decision referred to in sub-section (1) shall stand revived.
