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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(1)(ii) in The Gujarat Panchayats Act, 1993

(ii)if in consequence of the requisition of premises, the person interested is compelled to change his residence or place of business the reasonable expenses (if any) incidental to such change: