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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(d) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Gujarat Amendment) Act, 2016

(d)industrial corridors set up by the State Government and its undertakings (in which ease the land shall be. acquired up to one kilometer on both sides of designated railway line or roads for such industrial corridor); and