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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Gujarat - Subsection

Section 107(3) in The Gujarat Panchayats Act, 1993

(3)For the purpose of making the provision specified in sub-section (1), the Taluka Development Officer shall have power to do all acts necessary for that purpose and the panchayat or the Taluka Development Officer shall not be liable to pay any compensation to the owner of the premises for any reasonable damage done to the premises in making such provision.