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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in The Saurashtra Estate Acquisition Act, 1952

(2)Every award made under sub-section (1) shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894, as adapted, and the provisions of the said Act shall, so far as may be, apply to the making of such awards.