Section 16 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
16. Rules to provide for transfer to previous occupants.
- Subject to the provisions of this Act, the State Government may, by rules, provide for the regulate the transfer of persons who immediately before the declaration of any slum area to be a slum clearance area, were occupying lands or buildings in that area to lands or buildings in any other area or to lands or buildings in such clearance area after its re-development and the conditions of such transfer.
