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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Gujarat - Subsection

Section 4A(3) in The Saurashtra Estate Acquisition Act, 1952

(3)On receipt of an application under sub-section (2) the Collector shall, after holding an inquiry in the prescribed manner, pass an order specifying the amount payable by the tenant or the mortgagee in possession, as the case may be, under sub-section (1).