Section 117 in The Gujarat Town Planning and Urban Development Act, 1976
117. Effect of other laws.
- Notwithstanding anything contained in any other law for the time being in force-[******] [Clause (a) was deleted by Gujarat 2 of 1999, Section 21 (w.e.f. 01-05-1999).](b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
