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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2) in Gujarat Surviving Alienations Abolition Act, 1963

(2)On receipt of an application under sub-section (1), the Collector shall after mailing formal enquiry in the manner provided by the Code, make an award determining the amount of compensation. Where there are co-sharers claiming compensation, the Collector shall by his award apportion the compensation between the co-sharers,