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

State of Gujarat - Subsection

Section 13(3)(d) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(d)in the case of minerals the amount of compensation shall be equivalent to the average of the annual income received by the inamdar in respect of minerals during the three years immediately preceding the appointed day