Section 80(4) in The Gujarat Municipalities Act, 1963
(4)In the event of the resumption of any land, building or site under sub-section (2) or (3) by the State Government otherwise than only for a breach of a condition on which the same was held by the municipality, the municipality shall be entitled to compensation equal to the value of any improvement of such land, building or site by municipality and such value shall be determined in accordance with the provisions of the Land Acquisition Act, 1894 (1 of 1894).
