Section 37(3) in Gujarat Industrial Development Act, 1962
(3)While exercising the power conferred by sub-section (1), the Corporation or the authorised person shall-(i)where the land affected is a street, bridge, sewer, drain or tunnel, comply mutatis mutandis with the relevant provisions of the Gas Companies Act, 1863 Bombay V of 1863), notwithstanding the fact that the Act is not in force in the area or that the State Government has not issued a notification extending such provisions to such land.(ii)cause as little damage as possible to property.Compensation to all persons interested for extinguishment or modification of rights in property and any damage sustained by them in consequence of the exercise of such powers as aforesaid [shall be paid by the Corporation irrespective of whether the area is the said area or the outside area] [These words were substituted for the words 'shall be paid, as the case may be, by the Corporation, or, in the case of the authorised person, by the State Government, Section 21 (i) by Gujarat II 1756.];Provided that, the amount of compensation in lump sum or in the form of annual rent according as the circumstances of the case may require, shall be fixed and where necessary apportioned by the Collector in accordance with the provisions of the relevant Land Acquisition law.
