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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in The Gujarat Agricultural Lands Ceiling Act, 1960

(3)While determining the aggregate amount of compensation for the land under subsection (1), the amount calculated under clause (A), of sub-section (1) read with subsection (2) shall be reduced to the extent, if any, specified below.-
Amount Extent of reduction.
Where the amount does not exceed Rs. 20,000/- Nil
Where the amount exceeds Rs. 20,000/-  
(1) For the first Rs. 20,000/- Nil
(2) For the next Rs. 20,000/- or part thereof An amount equal to 10% of such amount
(3) For the next Rs. 20,000/- or part thereof An amount equal to 20% of such amount
(4) For any amount next in excess of Rs.60,000/- An amount equal to 25% of such amount]
[Sub-sections (2) and (3) were added by Gujarat 2 of 1974, Section 20 (4).]