Section 45(3) in The Gujarat Town Planning and Urban Development Act, 1976
(3)Whereunder clause (k) of sub-section (3) of Section 40, the purpose to which buildings or specified areas may not be appropriated have been specified, the buildings shall cease to be used for a purposes other than the purposes specified in the scheme within such time as may be specified in the final scheme and the person affected by the provision shall be entitled to compensation from the appropriate authority in the manner and according to the method prescribed:Provided that in ascertaining such compensation the time within which the person affected was permitted to change the use shall be taken into consideration.
