Section 3(1) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(1)(a)A notice issued to a person under the relevant law at any time before the 22nd November, 2000 requiring such person to remove or pull down or alter unauthorised development carried out, owned or occupied by him; or(b)any order issued or decision taken under the relevant law at any time before the 28th April, 2001, the date on which the Gujarat Regularisation of Unauthorised Development Ordinance, 2001 (Gujarat Ordinance 3 of 2001), was first published, directing removal or pulling down or alteration of unauthorised development carried out, owned or occupied by a person.shall-(i)in the case of (a) be deemed to have stood suspended with effect on and from the 22nd November, 2000, and(ii)in the case of (b) be deemed to have stood suspended with effect on and from the 28th April, 2001.unless and until such notice, order or decision stands revived under subsection (5).
