Section 6(3) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(3)Any person aggrieved by such notice may, within the period specified in the notice and in the manner determined by regulations apply for permission under the Land Disposal Rules or rules made under this Act, for retention of the land or any building or works or for the continuance of any use of the land, to which the notice relates, and pending the final determination of withdrawal of the application, merely serving of a notice or withdrawal of the application, merely serving of a notice in itself shall not affect in any way the retention of building or works or the continuance of such use.
