Section 4 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
4. Registration of building in slum areas.
(1)The owner or occupier of every building situated in any slum area shall send to the prescribed authority a statement in prescribed form and within prescribed period and containing such particulars as may be prescribed for the purpose of enabling the State Government to prevent effectively the growth of slums or to provide for the improvement and clearance of slum areas.(2)Where on receipt of the statement under sub-section (1), the prescribed authority, after making such inquiry as it deems fit, is satisfied about the correctness of the statement, it shall register the building in a register maintained for the purpose and contained such particulars as may be prescribed and shall issue, in the prescribed form, a registration certificate to the owner or occupier of the building.
