Section 3(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
(2)The regularisation of any Gunthewari development shall be subject to the following general conditions, namely:-(a)In the layout, ten per cent, of the plots shall vest in the Planning Authority, free of cost:Provided that, such plots are unsold and unbuilt;(b)Wherever necessary, open marginal spaces shall be surrendered, to achieve a road-width of nine metres or required Development Plan road width in the areas of a Municipal Corporation, a Special Planning Authority and a New Town Development Authority and four and half metres or required Development Plan road width in other areas;(c)It shall not be the responsibility of the Planning Authority to provide alternate plots or otherwise compensate plot-holders displaced or affected by any development or rectification carried out in the process, or for the purpose, of regularisation and upgradation of Gunthewari developments;(d)The regularisation of any Gunthewari development shall not confer any title or claim in respect of the land or building nor already enjoyed by its holder prior to such regularisation.
