Section 19(6) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(6)Where the rent if finally determined under this section, then the amount of rent already paid by the tenant under section 18 shall be adjusted against the rent to finally determined and if the amount so paid falls short of, or is in excess of, the rent finally, determined, the tenant shall pay the deficiency or be entitle to a refund, as the case may be.
