Section 9(1) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(1)Where the prescribe authority on a report from the Board, the local authority concerned, the housing Board or an officer authority by the State Government for this purpose or on other information in its possession is satisfied that any building in a slum area is unfit for human habitation and is not capable at a reasonable expense of being rendered so fit, it shall serve upon the owner of the building and upon any other person having an interest in the building whether as lessees, mortgagee or otherwise, a notice o show cause, within such time as may be specified in the notice, as to why an order of demolition of the building should not be made.
