Section 216(4) in The Gujarat Provincial Municipal Corporations Act, 1949
(4)If, when the Commissioner requires a building to be set forward, the owner of the building is dissatisfied with the price fixed to be paid to the Corporation or any of the other terms or conditions of the conveyances, the Commissioner shall upon the application of the said owner at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for the determination of the Judge.Provisions Regarding Private Streets
