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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(b) in The Gujarat Regularisation of Unauthorised Development Act, 2001

(b)It shall be lawful for the designated authority to form the opinion referred in clause (a) either on the basis of information available with it or an application made to it by a person who has carried out or who owns or occupies the unauthorised development.