Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act] State of Gujarat - Subsection Section 10(3)(iii) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000 (iii)any injury to any other property whether movable or immovable, or the earnings of such persons caused in any other manner: