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] [Section 24] [Entire Act] State of Gujarat - Subsection Section 24(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (1)The amount of compensation payable under the provisions of section 12 or any amount of claim payable to the creditor therefrom shall be payable in cash.
