Section 16 in The Gujarat Prohibition of Transfer of Immovable Property and Provision for Protection of Tenants from Eviction from Premises in Disturbed Areas Act, 1991
16. Amendment of section 40 of Bombay LVII of 1947.
- In the principal Act, in section 49, in sub-section (2),--(1)after clause (ai), the following clause shall be inserted, namely:-"(aai) the rules subject to which compensation may be determined by the Collector under sub-section (1) of section 17D;"(2)for clause (v), the following clause shall be substituted, namely:-"(v) levy of court-fees in suits, appeals, proceedings and applications instituted or made before the State Government, Court, Controller or Collector."
