Section 6(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)In addition to serving a notice under sub-section (1) on the owner concerned, the prescribed authority may serve a copy of the notice on any other person having an interest in the slum area or part thereof or the building or the land on which the building stands, whether as a lessee, mortgagee or otherwise.
