Section 3(3)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

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

State of Maharashtra - Subsection

Section 3(3)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(a)Notwithstanding anything contained in the relevant law or in the order issued or the discussion taken under such law, directing removal, pulling down or alteration of unauthorized development, or discontinuance of any use of land or building, the Designated Authority, either on basis of information available with it or on an application made to it, is of the opinion that, unauthorized development carried out in the City of Ulhasnagar before the 1st January 2005 may, having regard to the provisions of section 4, be regularised, it may, within such period and in such manner as may be prescribed, serve on such person a notice requiring him within such period not being less than a month as may be specified therein to comply with requisitions made under section 4 and to deposit the compounding fees determined in accordance with the Table below and the development charges leviable under section 124B of the Maharashtra Regional and Town Planning Act, 1966.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 3(3)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006