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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Gujarat - Subsection

Section 83(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)No compensation shall be payable in respect of any property or private right which is alleged to be injuriously affected by reason of any provisions contained in the town planning scheme, if under any other law for the time being in force applicable to the area for which such scheme is made no compensation is payable for such injurious affection.