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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in Gujarat Devasthan Inams Abolition Act, 1969

(2)On receipt of an application under sub-section (1) the Collector shall after making formal inquiry in the manner provided by the Code make in such form as may be prescribed an award determining the amount of compensation.