Section 18(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Where a tenant in occupation of any building in a slum area vacates any building or is evicted therefrom on the ground that it is required for the purpose of executing any work of improvement or for the purpose of re-erection of the building, the tenant may, within such time as may be prescribed, file a declaration with the prescribed authority that he desires to be replaced in occupation of the building after he completion of the work of improvement or re-erection of the building, as the case may be.
