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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(5) in The Gujarat Agricultural Lands Ceiling Act, 1960

(5)Such award shall be filed in the Collector's office and shall, except as hereinafter provided, be final and conclusive evidence as between the Collector and persons interested whether they have respectively appeared before the Collector or not, of all the particulars including area and value of the land and the apportionment of compensation.