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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(i) in Gujarat Surviving Alienations Abolition Act, 1963

(i)if the property in question is waste or uncultivated but is cultivable land, or pasture land the amount of compensation shall not exceed three times the assessment of the land; and where the waste or uncultivated land is not cultivable, the amount of compensation shall not exceed the amount of annual assessment leviable thereon: