Section 4(3) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(3)(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:Provided that, the Designated Authority shall not regularize unauthorized developments having Floor Space Index (F.S.I.) more than 4.00 and projections beyond plot boundary and the change of use which in the opinion of the Designated Authority may cause danger to health or lead to hazard.(b)The Designated Authority may regularize any unauthorized Development, in so far as sanitary facilities are concerned, on providing necessary sanitary facilities by the applicant, as may be directed by the Designated Authority.
