Section 10(4) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
(4)Where the right of user of any land has vested in the State Government or, as the case may be, the Corporation it shall, in addition to the compensation, if any, payable under sub-section (1), be liable to pay to the owner and to any other person whose right of enjoyment in that land has been affected in any manner whatsoever by reason of such vesting, compensation calculated at ten per cent of the market value of that land on the date of publication of the notification under sub-section (1) of section 3.
