Section 4(1) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(1)An unauthorised development shall not be regularised under sub-section (2) of section 3 in the case where unauthorised development is carried out on any of the following lands, namely:-(i)land belonging to Government, local authority or statutory body or land in respect of which a dispute exists in relation to its title or tenure,(ii)land allotted by the Government, local authority or statutory body for a specific purpose,(iii)land under alignment of roads indicated in development plan or a town planning scheme or under alignment of a public road or an internal road, of approved lay out,(iv)land designated or reserved under a development plan or a town planning scheme,(v)water courses and water bodies like tank beds, river beds, natural drainage and such other places,(vi)areas earmarked for the purpose of obnoxious and hazardous industrial development.
