Section 9(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(3)If no such undertaking as is mentioned in sub-section (2) is given, or if, in a case where any such undertaking has been given, any work of improvement to which the undertaking relates is not carried out within the specified period or the building is at any time used in contravention of the terms of the undertaking, the prescribed authority shall forthwith make an order of demolition of the building, requiring that the building shall be vacated within a period to be specified in the order not being less than five days from the date of the order and that it shall be vacated within a period to be specified in the order not being less than five days from the date of the order and that it shall be demolished within four weeks after the expiration of that period:Provided that, before any such order is made, the prescribed authority shall as far as practicable secure accommodation in advance for housing the occupiers who may be dishoused as a result of such demolition.
