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 20B] [Entire Act] State of Gujarat - Subsection Section 20B(3) in The Bombay Irrigation Act, 1879 (3)The amount of the cost of acquisition of the land shall be apportioned by the Collector among the holders of land specified in the final scheme, and in accordance with the extent of their liability determined under the final scheme.
