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

State of Gujarat - Subsection

Section 8AA(2) in The Gujarat Land Requisition Act, 1948

(2)The provision of section 8 and section 8-A-l shall, so far as may be, apply to the revision of the amount of compensation under this section as they apply to the determination of the amount of compensation under section 8, as if such land had been requisitioned or continued to be subject to requisition, under this Act on the date with effect from which the revision has to be made under sub-section (1).]
8AA. [ [Application of section 499 of Bombay III of 1888 to requisitioned premises].- Deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.