Section 3(1) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(1)Notwithstanding anything contained in the Maharashtra Regional and Town Planning Act, 1966 or the Bombay Provincial Municipal Corporations Act, 1949 or any rules, regulations or bye-laws made thereunder (hereinafter referred to as "the relevant law"), unauthorized developments carried out in the City of Ulhasnagar before the 1st January 2005, shall be regularised in accordance with the provisions of this Act.
