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[Cites 0, Cited by 0] [Section 20A(2)] [Section 20A] [Entire Act]

State of Gujarat - Subsection

Section 20A(2)(vii) in The Bombay Irrigation Act, 1879

(vii)approximate cost of the acquisition of land, if any, to be occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.];