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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007

(2)Where the fine be awarded by a Court whose decision is subject to appeal or revision, the amount awarded shall not be paid until the period prescribed for presentation of the appeal has elapsed or, if an appeal be presented till after the decision of the appeal.