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State of Gujarat - Section

Section 36 in The Bombay Irrigation Act, 1879

36. Decision as to amount of compensation under either of last two sections conclusive.

- The decision of the Collector under either of the last two preceding sections as to the amount of compensation to be awarded, or, if any rule framed under section 70, such decision shall be declared to be appealable, then the decision of the authority to whom the appeal lies, shall be conclusive.Formal Adjudications