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[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(2)(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)If, in effecting a partition, it is found that there is not enough land to provide for the shares of all the co-sharers in accordance with the provisions of sub-section (1), the co-sharers may agree among themselves as to the particular co-sharer or co-sharers who should get the share of land and which of them should be compensated in money. In the absence of any such agreement, the co-sharers to whom a share of land can be provided and those to whom money compensation should be given shall be chosen by lot in the manner prescribed.