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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(b) in The Gujarat Land Requisition Act, 1948

(b)The officer authorised in this behalf by the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall determine such amount of compensation as he deems just and his decision, subject to an appeal to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, shall be final. Such appeal shall be made within a period of thirty days from the date of the decision.