Section 9(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)If any of the persons upon whom a notice has been served under sub-section (1) appears in pursuance thereof before the prescribed authority and gives an undertaking to that authority that such person shall, within such period as may be specified by the authority, execute such works of improvement in relation to the building as will, in the opinion of that authority, rendered the building fit for human habitation or that it shall not be used for human habitation until the prescribed authority on being satisfied that it has been rendered fit for human habitation, cancels the undertaking, the prescribed authority shall not make any order of demolition of the building.
