Section 7 in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Gujarat Amendment) Act, 2016
7. Amendment of section 40 of 30 of 2013.
- In the principal Act, in section 40, in sub-section (2) after the words "approval of Parliament", the words "or to comply with the directions given by the Central Government to the State Government" shall be added.
