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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Gujarat - Subsection

Section 23A(3) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Gujarat Amendment) Act, 2016

(3)Notwithstanding anything contained, in the Registration Act, 1908 (16 of1908), no agreement made under sub-section (1) shall be liable to registration under that Act.