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 39] [Entire Act] State of Gujarat - Subsection Section 39(1) in The Bombay Irrigation Act, 1879 (1)The Collector shall inquire into every such claim and determine the amount of compensation, if any, which should, in his opinion be given to the claimant and shall make an award.
