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[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(2)(d) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(d)If none of the co-sharers to whom land has been allotted under Clause (c) pays the compensation and takes the share, the share shall be sold in auction to the highest bidder, and the purchase money shall be paid to the co-sharers not getting land in proportion to their respective shares.