Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Gujarat - Subsection

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

(a)if the property is acquired and no agreement is arrived at as regards the amount of compensation payable to the person giving notice under subsection (1) of section 155, the same shall be determined in accordance with the provisions of section 268, regard being had to the likely benefit which would have accrued to such person if the permission had not been refused;