Section 49(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)Any expenses referred to in sub-section (1), if not satisfied out of the sale proceeds of the materials of any buildings referred to in that sub-section, may be recovered by the prescribed authority from the owner of the building or any other person having an interest therein, as arrears of land revenue.
