Section 10(1)(b) in Gujarat Regularisation of Unauthorised Development Act, 2011

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State of Gujarat - Subsection

Section 10(1)(b) in Gujarat Regularisation of Unauthorised Development Act, 2011

(b)non-residential buildings where the deficit parking does not exceed 200 sq. mtrs;]

(vii)Sanitary facility, subject to the condition that the designated authority is satisfied that the sanitary facility provided is adequate;

(viii)such other matters which the State Government may, prescribe.