Section 16 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
16. Scheme to provide for compensation.
(1)the scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of this original holding.(2)The amount of compensation shall be determined, so far as practicable, in accordance with the provisions of sub-section (1) of Section 23 of the Land Acquisition Act, 1894 (1 of 1894) [or, as the case may be of sub-section (1)] [These words brackets and figures were substituted of the words, brackets and figures 'or of subsection (1)' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (I of 1894) (Adaptation and Application) Ordinance, 1948 Saurashtra Ordinance XXI of 1948) [* * * *] [The portion beginning with the words 'or, the case may be' and ending with the figures and word '1309 Fasli' was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
