Section 9 in Gujarat Regularization of Unauthorized Development Rules, 2012
9. Unauthorized development made without any non-agriculture permission.
- The designated authority may in case where the unauthorized development has taken place on the land for which the non-agriculture permission under the provisions of the Gujarat Land Revenue Code 1879, was required but has not been taken, regularize such unauthorized development irrespective of the fact whether proceedings for such permission are pending or whether such permission is not taken. However, while regularizing unauthorized development on such land, the designated authority shall inform the concerned District Collector about not having obtained any such permission.
