Section 17D(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)(a)Where a landlord fails to erect a new building within the period specified in clause (a) or as the case may be in [clause (a) of Section 11-B] the original site, irrespective of [whether the premises thereon referred to in Section 11 -A or Section 11-B exist or not] [This portion was inserted by Gujarat 26 of 2001, section 5(1)(2).] shall vest in the State Government free from all encumbrances for the purpose of erection of new building to provide accommodation to tenants, and there shall be paid to the landlord such compensation for such site as may, subject to such rules as may be made in this behalf, under Section 49, by an order be determined by the Collector.(B)[] [This Sub-Section Was Inserted By Gujarat 26 Of 2001, Section 5(2).] The terms and conditions for Providing Accommodation to tenants after erection of new building shall be such as may be prescribed.]
