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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(3)If the compensation as offered under sub-section (2) is not acceptable to the owner, he may prefer an appeal before the District Judge within a period of three months from the date of such order:Provided that no such appeal shall be entertained if not made within the stipulated time limit.