Section 4(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)The owner or occupier of every building situated in any slum area shall send to the prescribed authority a statement in prescribed form and within prescribed period and containing such particulars as may be prescribed for the purpose of enabling the State Government to prevent effectively the growth of slums or to provide for the improvement and clearance of slum areas.
