Section 44 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
44. Occupier's or owner's consent ordinarily to be obtained.
- Save as provided in this Act, no land or building shall be entered into without the consent of the occupier, or if there be no occupier, of the owner thereof, and no such entry shall be made without giving the said occupier or owner, as the case may be, at least twenty four hours written notice of the intention to make such entry.Provided that no such notice shall be necessary if the place to be inspected is shed for cattle or a latrine, urinal or a work under construction.
