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State of Gujarat - Section

Section 17 in Gujarat Khar Lands Act, 1963

17. Refund of contribution and payment of compensation when scheme is revoked.- If any scheme which has come into force is revoked, any person who has paid any contribution as required under section 25, shall be entitled to the refund of the amount of the contribution. Every person who has incurred any expenditure for the purpose of complying with any regulation made under section 18, shall be entitled to receive such compensation as the Board may determine.