Legal Document View

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
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1)(a) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020

(a)in a case where such permission is refused on the ground that the land in question has become incapable of reasonable beneficial use in its existing state,