Section 9 in The Gujarat Agricultural Pests and Diseases Act, 1980
9. Compensation for trees or plants destroyed by occupier.
- If an occupier in carrying out any preventive or remedial measures directed to be carried out by the notification issued under section 3 destroys any tree or plant in accordance with such direction he shall be entitled to such compensation as he would have been entitled to under section 8 as if such tree or plant had been destroyed by the officer, person, institution or, as the case may be, Inspector.
