Section 23(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

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State of Gujarat - Subsection

Section 23(2) in The Gujarat Agricultural Lands Ceiling Act, 1960

(2)"depreciated value" means the value equal to the cost of the structures, wells or pipe-lines, as the case may be, and the cost of their construction or placing as reduced by an amount representing their depreciation calculated in the following manner, namely,-

Amount representing the depreciation
(1)	For the first two years after construction		Nil
(2)	For the next 8 years	...	2½% of the value every' year.
(3)	For the next 20 years	...	4% of the value every year.]

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State of Gujarat - Subsection

Section 23(2) in The Gujarat Agricultural Lands Ceiling Act, 1960