Section 15 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
15. Power of prescribed authority to redevelop clearance area.
(1)Notwithstanding anything contained in sub-section (1) of section 14, the prescribed authority may at any time, after the land has been cleared of the buildings in accordance with the foregoing provisions of this Chapter but before the work of re-development of that land has been commenced by the owner, by order, determine to re-develop at its own cost the land if that authority is satisfied that it is necessary in the public interest to do so.(2)Where land has been cleared of the buildings in accordance with the foregoing provisions of this Chapter, the prescribed authority, if it is satisfied that the land has been or is being re-developed by the owner thereof in contravention of plans approved by the authority or any restrictions or conditions imposed under section (1) of section 14, or has not been re-developed within the time if any, specified under such conditions, may, by order, determine to re-develop the land:Provided that before passing an order under sub-section (1) or sub-section (2), the owner shall be given a reasonable opportunity to show cause why the order should not be passed.
