An Act further to amend the Constitution of India
Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Fourth Amendment) Act, 1955.
2. Amendment of Article 31.-In Article 31 of the Constitution, for clause (2), the following clauses shall be substituted, namely:-
"(2) No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for compensation for the property so acquired or requisitioned and either fixes the amount of the compensation or specifies the principles on which and the manner in which, the compensation is to be determined and given; and no such law shall be called in question in any court on the ground that the compensation provided by that law is not adequate.
(2-A) Where a law does not provide for the transfer of the ownership or right to possession of any property to the State or to a corporation owned or controlled by the State, it shall not be deemed to provide for the compulsory acquisition or requisitioning of property, notwithstanding that it deprives any person of his property."
3. Amendment of Article 31-A.-In Article 31-A of the Constitution,-
(a) for clause (1), the following clause shall be, and shall be deemed always to have been, substituted, namely:-
"(1) Notwithstanding anything contained in Article 13, no law providing for-
(a) the acquisition by the State of any estate or of any rights therein or the extinguishment or modification of any such rights, or
(b) the taking over of the management of any property by the State for a limited period either in the public interest or in order to secure the proper management of the property, or
(c) the amalgamation of two or more corporations either in the public interest or in order to secure the proper management of any of the corporations, or
(d) the extinguishment or modification of any rights of managing agents, secretaries and treasurers, managing directors, directors or managers of corporations, or of any voting rights of shareholders thereof, or,
(e) the extinguishment or modification of any rights accruing by virtue of any agreement, lease or licence for the purpose of searching for, or winning, any mineral or mineral oil, or the premature termination or cancellation of any such agreement lease or licence, shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by Article 14, Article 19 or Article 31:
Provided that where such law is a law made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law, having been reserved for the consideration of the President, has received his assent."; and
(b) in clause (2),-
(i) in sub-clause (a) after the word "grant", the words "and in the States of Madras and Travancore-Cochin, any janmam right" shall be, and shall be deemed always to have been, inserted; and
(ii) in sub-clause (b), after the word "tenure holder", the words "raiyat, under-raiyat" shall be, and shall be deemed always to have been, inserted.
4. Substitution of new article for Article 305.-For Article 305 of the Constitution, the following article shall be substituted, namely:-
"305. Saving of existing laws and laws providing for State monopolies.-Nothing in Articles 301 and 303 shall affect the provisions of any existing law except in so far as the President may by order otherwise direct; and nothing in Article 301 shall affect the operation of any law made before the commencement of the Constitution (Fourth Amendment) Act, 1955, in so far as it relates to, or prevent Parliament or the Legislature of a State from making any law relating to, any such matter as is referred to in sub-clause (ii) of clause (6) of Article 19.".
5. Amendment of the Ninth Schedule.-In the Ninth Schedule to the Constitution, after Entry 13, the following entries shall be added, namely:-
"14. The Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950 (Bihar Act 28 of 1950).
15. The United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 (U.P. Act 26 of 1948).
16. The Resettlement of Displaced Persons (Land Acquisition) Act, 1948 (Act 60 of 1948).
17. Sections 52-A to 52-G of the Insurance Act, 1938 (Act 4 of 1938), as inserted by Section 42 of the Insurance (Amendment) Act, 1950 (Act 47 of 1950).
18. The Railway Companies (Emergency Provisions) Act, 1951 (Act 51 of 1951).
19. Chapter III-A of the Industries (Development and Regulation) Act, 1951 (Act 65 of 1951), as inserted by Section 13 of the Industries (Development and Regulation) Amendment Act, 1953 (Act 26 of 1953).
20. The West Bengal Land Development and Planning Act, 1948 (West Bengal Act 21 of 1948), as amended by West Bengal Act 29 of 1951."