Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Gujarat - Subsection Section 13(4) in Gujarat Khar Lands Act, 1963 (4)In considering the objections, the decision of the Board on the question whether or not any land included in the scheme is benefited by or will be protected under the scheme shall be conclusive evidence on the question.
