Section 19(5) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(5)The authority to which the application referred to in sub-section (4) shall be made, shall be,-(a)where the Rent Act is in force in the area in which the building is situated, the authority to whom applications may be made for fixing of rents of buildings situate in that area; and for the purpose of determining the rent under this section that authority may exercise all or any of he powers it has under the said Act and the provisions of the said Act including provisions relating to appeals shall apply accordingly:-(b)if the said Act is not in force in that area, such authority as may be specified by rules made in this behalf by the State Government and such rules may provide for the procedure to be followed by that authority in determining the rent and also for appeals against the decision of such authority.
