Section 8(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Where works of improvement have been executed in relation to any land or building in a slum area in pursuance of the provisions of sections 6 and 7, the expenses incurred by the prescribed authority, or by any local authority, in connection with he maintenance of such works of improvement or the enjoyment of amenities and conveniences rendered possible by such works, may be recovered from the occupier of the land or buildings as arrears of land revenue.
