Section 19(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(3)Where any such building is let to a tenant in pursuance of a direction issued under sub-section (4) of section 18, the tenant shall be liable to pay to the owner-(a)if the work of improvement has been executed in relation to be building, annual rent of a sum equivalent to the aggregate of the following amounts namely:-(i)the annual rent the tenant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;(ii)six per cent, of the cost of the work of improvement;(b)if the building has been re-erected, an annual rent of a sum equivalent to four per cent, of the aggregate of the following amounts namely:-Explanation: - For the purpose of this clause the cost of the land shall be deemed to be a sum equivalent to the market value of the land on the date of commencement of the re-erection of the building.
