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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2) in Gujarat Khar Lands Act, 1963

(2)If any person is aggrieved by the provisions of sub-section (1) as abolishing, extinguishing or modifying any of his rights to or interest in property, such person may apply in the prescribed manner and within the prescribed period to the Collector for compensation.