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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1) in Gujarat Devasthan Inams Abolition Act, 1969

(1)If any person is aggrieved by the provisions of this Act as abolishing, extinguishing or modifying any of his rights to or interest in, property and if compensation for such abolition, extinguishment or modification has not been provided for in the other provisions of this Act, such person may apply to the Collector for compensation.