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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(b) in Gujarat Irrigation and Drainage Act, 2013

(b)exercise all powers and do all things in respect of such land as if the State Government had issued a notification under the provisions of section 4 of the Land Acquisition Act, 1894, (1 of 1894) to the effect that such land in that locality is likely to be needed for the public purpose, and