Section 27(4)(a) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965

[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(4)(a) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965

(a)if no compensation would have been payable by reason of the inclusion of that provision in that scheme, order, regulation or by-law, no compensation shall be payable in respect of that provision of the notification; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 27(4)(a) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965