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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3)(a) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(a)if the property in question is waste, or uncultivated but is cultivable land, or pasture land, the amount of compensation shall not exceed three times the assessment of land: