Section 9(2) in The Gujarat Land Requisition Act, 1948
(2)(a)Upon such release [under sub-section (1) or sub-section (1A),] [These words, brackets, figures, and letter were inserted by Gujarat 6 of 1980, section 3(2).] the land shall be restored as far as possible in the same condition in which it was on the date on which the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government was put in possession thereof, and the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall pay compensation for deterioration, if any, caused to the land otherwise than by reasonable wear and tear or irresistible force:Provided that nothing in this sub-section shall apply to any structures, trees or crops standing on the land on the date on which the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order; 1950.] Government took possession thereof and in respect of which compensation has been paid.(b)The officer authorised in this behalf by the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall determine such amount of compensation as he deems just and his decision, subject to an appeal to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, shall be final. Such appeal shall be made within a period of thirty days from the date of the decision.
