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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(5) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(5)Subject to such conditions and limitations as may be prescribed the Tribunal shall have power to award cost and the amount of such costs shall be recoverable from the person ordered to pay the same as arrears of land revenue.