Section 11(2) in The Slum Areas (Improvement And Clearance) Act, 1956
(2)Where land has been cleared of the buildings in accordance with a slum clearance order, the competent authority, if it is satisfied that the land has been, or is being, redeveloped by the owner thereof in contravention of plans approved by the authority or any restrictions or conditions imposed under sub-section (7) of section 10 or has not been redeveloped within the time, if any, specified under such conditions may, by order, determine to redevelop the land: Provided that before passing such order, the owner shall be given a reasonable opportunity to show cause why the order should not be passed.]
