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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

State of Gujarat - Subsection

Section 150(3)(c) in The Gujarat Municipalities Act, 1963

(c)Compensation, the amount of which shall in case of dispute be ascertained and determined in the manner provided in section 268, shall be paid by the municipality to the owner of any land, added to a street under clause (b) for the value of the said land and to the owner of any building for any loss, damage or expense incurred by such owner in consequence of any action taken or order passed by the Chief Officer under this subsection: