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[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Gujarat - Subsection

Section 8AA(2)(a) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)If, in effecting a partition among several co-sharers, it is found that a co-shearer is entitled to a specific share in the land and cannot be given that share without creating a fragment, he shall be compensated in money for that share. The amount of compensation shall be determined so far as practicable in accordance with the provisions of Section 23 of the Land Acquisition Act, 1894 (I of 1894) [or, as the case may be, of that section] [These words were substituted for the words 'or of that section' by the Gujarat Adaptation of Laws (State and Concurrent Subjects), Order, 1960.] in its application to the Saurashtra Area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948 (Saurashtra Act XXI of 1948). [**] [The words and figures 'or as the case may be, Section 18 of the 'Hyderabad Land Acquisition Act, 1909 Fasli', were omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects), Order, 1960.]