Section 46 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
46. Power to remove dangerous or offensive trades from slum areas.
- The prescribed authority may, by order in writing, direct any person carrying on any dangerous or offensive trade in a slum area to remove the trade from that area within such time as may be specified in the order:Provided that before making any order under this section the prescribed authority shall call upon the person carrying on the trade to show cause why the order should not be made.
