Section 218(4) in The Gujarat Municipalities Act, 1963
(4)It shall be incumbent on any owner, to whom a requisition is issued under subsection (2) forthwith to given to so many of the lodgers, tenants or other actual inmates of the said buildings as may be necessary to fulfil the conditions prescribed in such requisition written notice to vacate the said building, within, the period specified in such requisition, and any such lodgers, tenants or inmates receiving notice shall be bound to comply therewith.
