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State of Gujarat - Section

Section 8AA in The Gujarat Land Requisition Act, 1948

8AA. [ Revision of amount of compensation. [Section 8-AA was inserted by Gujarat 13 of 1985, section 2 (w.r.e.f. 01-08-1985).]

(1)
(a)In a case where any land which has been subject to requisition under this Act for a period of five years or a longer period immediately preceding the commencement of the Bombay Land Requisition (Gujarat Amendment) Act, 1985 (Gujarat 13 of 1985), the amount of compensation determined under section 8 shall, in respect of such land be revised with effect from the date of such commencement.
(b)In a case where any land which has been subject to requisition under this Act immediately before such commencement for a period shorter than five years and the maximum period within which such land shall, in accordance with the provisions of sub-section (1-A) of section 9, be released from such requisition extends beyond five years from such commencement, the amount of compensation determined in respect of such land under section 8 shall be revised with effect from the date of expiry of five years from the date on which possession of such land had been surrendered or delivered to or taken by the State Government or any officer authorised or empowered by the State Government.
(2)The provision of section 8 and section 8-A-l shall, so far as may be, apply to the revision of the amount of compensation under this section as they apply to the determination of the amount of compensation under section 8, as if such land had been requisitioned or continued to be subject to requisition, under this Act on the date with effect from which the revision has to be made under sub-section (1).]
8AA. [ [Application of section 499 of Bombay III of 1888 to requisitioned premises].- Deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.