Section 156(2)(b) in The Gujarat Municipalities Act, 1963

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State of Gujarat - Subsection

Section 156(2)(b) in The Gujarat Municipalities Act, 1963

(b)if within a period of six months from the date of the resolution of the municipality proposing to acquire the land, the land is not acquired by the municipality by agreement upon payment, if within such period, an application has not been made to the Collector for the institution of proceedings for compulsory acquisition under the provisions of the Land Acquisition Act, 1894 (I of 1894), or if the municipality abandons the proposal to acquire the land, the notice given under sub-section (1) of section 155 shall be deemed to have been revived with effect from the date on which the decision of the municipality to abandon the proposal is arrived at, as the case may be. Such decision shall be communicated to the person giving notice within fifteen days from the date of the decision, and the notice shall be dealt with as if the municipality had not passed a resolution to acquire the land. The municipality shall be liable to pay compensation to the said person in respect of the loss which he may prove to have incurred by reason of the municipality's refusal to grant the permission:

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State of Gujarat - Subsection

Section 156(2)(b) in The Gujarat Municipalities Act, 1963