Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132A] [Entire Act] State of Gujarat - Subsection Section 132A(a) in The Gujarat Panchayats Act, 1993 (a)before acquiring under the Land Acquisition Act, 1894 (I of 1894) any land situate in the taluka for any development project;
