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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(9) in Gujarat High Court Rules, 1993

(9)Appeals arising out of the Land Acquisition References, the value of the subject matter of which does not exceed [Rs.20,00,000/-] [Notification No. C-2002/93 dated 20.04.2012.] except where the valuation in an allied matter to be heard with the former exceeds [Rs.20,00,000/-] [Notification No. C-2002/93 dated 20.04.2012.].