Section 8(1)(c) in The Gujarat Agricultural Pests and Diseases Act, 1980

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State of Gujarat - Subsection

Section 8(1)(c) in The Gujarat Agricultural Pests and Diseases Act, 1980

(c)any plants or trees, which though not infected at the time with an insect pest or a plant disease are, in the opinion of the officer, person, institution or, as the case may be, Inspector, liable to such infection, the officer, person, institution or as the case may be, Inspector shall give notice to the occupier of the land or premises on which such trees or plants were grown stating particulars of the trees or plants destroyed and estimate of their value.

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State of Gujarat - Subsection

Section 8(1)(c) in The Gujarat Agricultural Pests and Diseases Act, 1980