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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(3)As soon as may be after the compensation has been deposited under sub-section (1), the competent authority shall, on behalf of the State Government or, as the case may be, the Corporation, pay the compensation to the persons entitled thereto.