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[Cites 0, Cited by 0] [Section 8AA(1)] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(1)(a) in The Gujarat Land Requisition Act, 1948

(a)In a case where any land which has been subject to requisition under this Act for a period of five years or a longer period immediately preceding the commencement of the Bombay Land Requisition (Gujarat Amendment) Act, 1985 (Gujarat 13 of 1985), the amount of compensation determined under section 8 shall, in respect of such land be revised with effect from the date of such commencement.