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

State of Gujarat - Subsection

Section 13(3)(b) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(b)where no such agreement can be reached, the Director or, as the case may be, the Chief Fire Officer shall refer the matter to the District Magistrate having jurisdiction over the area in which the firefighting equipment or property was kept, used or procured and the Magistrate shall, after hearing the parties and such other persons as he deems necessary, fix the amount of compensation taking into consideration the rent which the firefighting equipment or property would normally fetch if rented out for a similar purpose. The orders of the District Magistrate fixing the amount of compensation shall be final.