Section 284I(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)If Corporation, upon consideration of a representation from the Commissioner or other information in its possession, is satisfied that within any area in any part of the City it is expedient to provide housing accommodation for the poorer classes and that such accommodation can be conveniently provided without making an improvement scheme, it shall cause such area to be defined on a plan and pass a resolution authorising the Commissioner and the Commissioner shall thereupon be empowered to provide such accommodation-(a)by the erection of buildings or in any other manner, on any land belonging to the Corporation or any land acquired by the Corporation for the purpose;(b)by the conversion of any buildings belonging to the Corporation into dwellings for the poorer classes;(c)by altering, enlarging, repairing or improving any building which have, or an estate or interest in which has, been acquired by the Corporation.
