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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(2)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)such compensation for any damage caused to such land by reason of the construction of the water course injuriously affecting such land;