Section 17C(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)On receipt of notice from the tenant under Section 17-B, the landlord shall, not less then three months before the date on which the erection of the new building is likely to be completed, intimate to the tenant the date on which the said erection shall be completed. On the said date the tenant shall be entitled to occupy the tenement.
