Section 4(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(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.
