Section 12 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
12. Determination of compensation for the purpose of section 18.
- In determining the compensation for the purposes of Section 10 the Collector shall have regard to the provisions of sub-section (1) of Section 23 of the Land Acquisition Act, 1894 (I of 1894) [[or, as the case may be, of sub-section (1)] [These words were added, by Bombay 61 of 1958, Section 3 (11).] of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (I of 1894) (Adaptation and Application) Ordinance, 1948 (Saurashtra Ordinance XXI of 1948).) [* *] [The portion beginning with the words 'or, as the case may be' and ending with the figures and word '1309 Fasli', was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
