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

State of Gujarat - Subsection

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

(c)The Collector, shall, after making such inquiry (including giving the applicant an opportunity of being heard) as he thinks necessary, determine the amount of compensation and the provisions of sections 9, 10, 11, 12, 13, 14, and 15 of the Land Acquisition Act, 1894 (I of 1894), shall, so far as may be apply to the proceedings held by the Collector in his behalf.