Section 4(3)(a) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(a)The Designated Authority may regularize any authorized development in respect of the following matters, namely:-

(i)Margins and setbacks;

(ii)Floor Space Index (F.S.I.)

(iii)Covered projection;

(iv)Change of use;

(v)A common plot and a consolidated open plot;

(vi)Height of a building;

(vii)Parking deficiency:

Legal Document View