Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 22 in Gujarat Khar Lands Act, 1963 22. Limitation to claim for compensation.- No claim under section 21 shall be entertained if it is made later than two years next after the completion of the work by which such right is injuriously affected.
