Section 30 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
30. Apportionment of compensation or not value in case of dispute.
- Where there is a dispute in respect of the apportionment of-(a)the amount of compensation determined under sub-section (2) of Section 16 or sub-section (4) of Section 17;(aa)[ the amount of compensation determined under Section 18;] [This clause was inserted by Bombay 61 of 1958, Section 3 (20).](b)[ the net value realized or payable under sub-section (4) or (5) of Section 21;] [This clause was substituted for the original by Bombay 69 of 1953, Section 12.](c)the total amount of compensation determined under sub-section (2) of Section 29,the Consolidation Officer shall refer the dispute to the decision of the District Court and deposit the amount of the compensation or net value, as the case may be, in the Court and thereupon the provisions of Sections 33, 53, and 54 of the Land Acquisition Act, 1894 (I of 1894), [[or, as the case may be,] [This portion was inserted by Bombay 61 of 1958, Section 3 (20).] the said provisions of that Act as applied to the Saurashtra area by the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948 (Saurashtra Ordinance XXI of 1948) [***] [The words and figures 'or as the case may be, of Section 28 or Section 43 of the Hyderabad Land Acquisition Act, 1309, Fasli' were omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall, so far as may, apply.[***] [The Section 31 was deleted by Gujarat Act No. 9 of 1979.]
