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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(3)Save as provided in sub-section (2), the amount of such compensation shall be determined by the Consolidation Officer so far as practicable in accordance with the provisions of sub-section (1) of Section 23 of the Land Acquisition Act, 1894 (I of 1894)].