Section 40(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)If on such inspection the opening of the ground is found to be necessary for the prevention or removal of a nuisance, the expenses thereby incurred shall be paid by the owner or occupier of the an or building, drain, or other work opened, damaged or removed, for the purpose of such inspection shall be filled in, reinstated, or made good, as the case may be, by the State Government at its own cost.
