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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(3)(x) in The Gujarat Town Planning and Urban Development Act, 1976

(x)estimate with reference to claims made before him, after notice has been given by him in the prescribed manner and in the prescribed form, the compensation to be paid to the owner of any property or right injuriously effected by the making of the town planning scheme in accordance with the provisions of Section 82;