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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3)(b) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(b)if the property in question is land over which the public has been enjoying or has acquired a right of way, or any individual has an easement, the amount of compensation shall not exceed the amount of the annual assessment leviable in the village for uncultivated land in accordance with the rules made under the Code or if such rules do not provide for the levy of such assessment such amount as in the opinion of the Collector shall be the market value of the right or interest held by the claimant;