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[Cites 0, Cited by 0] [Section 69A(5)] [Section 69A] [Entire Act]

State of Gujarat - Subsection

Section 69A(5)(d) in The Bombay Land Revenue Code, 1879

(d)The decision of the Collector determining the amount of compensation shall, subject to decision in an appeal to the Gujarat Revenue Tribunal be final, and payment shall be made by the Collector accordingly.