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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(iv) in Gujarat Surviving Alienations Abolition Act, 1963

(iv)in the case of forest land, the amount of compensation shall be equivalent to seven times the average of the net annual income of forest revenue including grazing fees, if any, received by the alienee during the ten years immediately preceding the date of vesting, such annual income being calculated on the basis of data regarding average yield for the said ten years;