Section 151(4) in The Gujarat Municipalities Act, 1963
(4)When the amount of compensation has been so ascertained and determined or when a ruinous or dangerous building under sub-section (1) has been taken down under the provisions of section 182 the municipality may, after tendering the amount of compensation, if any, as may be payable, take possession of the land so added to the street, and, if necessary, may clear the same.
