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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(iii) in Gujarat Surviving Alienations Abolition Act, 1963

(iii)in the case of minerals, the amount of compensation shall be equivalent to the average of the net annual income received by the alienee in respect of minerals during the three years immediately preceding the date of vesting;