Section 14 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
14. Owner may redevelop.
(1)Subject to the provision of this Act and of any other law for the time being in force in relation to town-planning and to the erection of buildings, where a notification under section 11 has been issued, the owner of any land in the slum clearance area to which the notification applies may re-develop the land in accordance with plans approved by the prescribed authority and subject to such restrictions and conditions (including a condition with regard to the time within which the re-development shall be completed), if any, as that authority may think fit to impose:Provided that an owner who is aggrieved by a restriction or condition so imposed on the user of his land or by a subsequent refusal of the prescribed authority to cancel or modify any such restriction or condition may, within such time as may be prescribed, appeal to the State Government and the State Government shall make such order in the matter as it thinks proper and its decision shall be final.(2)No person shall commence or cause to be commenced any work in contravention of a plan approved or a restriction or condition imposed under sub-section (1)
