Section 5(1) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(1)Notwithstanding anything contained in any other law for the time being in force, on being regularised, the Gunthewari development shall be deemed to have been exempted under section 20 of the Urban Land (Ceiling and Regulation) Act, 1976 from the provisions of Chapter III of the said Act and converted to non-agricultural use for all purposes of the Maharashtra Land Revenue Code, 1966 subject to the payment of nonÂagricultural assessment and the other terms and conditions of such conversion and the provisions of the Development Plan or the Regional Plan as the case may be, shall, so far as such development is concerned stand modified or relaxed as may be required.
