Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Gujarat - Subsection Section 39(2) in The Bombay Irrigation Act, 1879 (2)Every award made under sub-section (1) shall be in the form prescribed in section 26 of the Land Acquisition Act and the provisions of the said Act shall so far as may be, apply to the inquiry and the making of an award under sub-section (1)].
