Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Regularisation Of Unauthorised Development (Amendment) Act, 2013 02 of 2013 [19 March 2013] CONTENTS 1. Short title and commencement 2. Amendment of section 6 of Guj. 26 of 2011 3. Amendment of section 8 of Guj. 26 of 2011 4. Amendment of section 10 of Guj. 26 of 2011 Gujarat Regularisation Of Unauthorised Development (Amendment) Act, 2013 02 of 2013 [19 March 2013] AN ACT further to amend the Gujarat Regularisation of Unauthorised Development Act, 2011. It is hereby enacted in the Sixty-fourth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Gujarat Regularisation of Unauthorised Development (Amendment) Act, 2013. (2) It shall be deemed to have come into force on the 20th February, 2012. 2. Amendment of section 6 of Guj. 26 of 2011 :- In the Gujarat Regularisation of Unauthorised Development Act, 2011(Guj. 26 of 2011) (hereinafter referred to as "the principal Act"), in section 6, in sub-section (1), the words "if any, payable under relevant laws and the fees" shall be deleted. 3. Amendment of section 8 of Guj. 26 of 2011 :- In the principal Act, in section 8, in sub-section (1), after clause (b), the following proviso shall be added, namely:- "Provided that notwithstanding anything contained in clauses (a) and (b), in case where land acquired by Government or belonging to Government, local authority or statutory body is allotted to any person at the rate as decided by the Government or is given on lease for a period of thirty years or more, the designated authority may regularise the unauthorised development on such land subject to the other provisions of the Act;"(Guj. 26 of 2011). 4. Amendment of section 10 of Guj. 26 of 2011 :- In the principal Act, in section 10, in sub-section (1), to clause (vi), the following proviso shall be inserted, namely:- "Provided that the designated authority may not refer to the Committee the following matters, namely:- (a) buildings used for residential purpose, (b) non-residential buildings where the deficit parking does not exceed 200 sq. mtrs;"(Guj. 26 of 2011).