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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2) in Gujarat Irrigation and Drainage Act, 2013

(2)If such fine is awarded by a Court whose decision is subject to appeal or revision, the amount awarded shall not be paid until the period prescribed for presentation of the appeal has lapsed, or if an appeal be presented till the appeal is decided.