Land Acquisition (Bombay Amendment) Act, 19381
| [Bombay Act No. 18 of 1938] | [27th October, 1938] |
An Act to amend the Land Acquisition Act, 1894,2 in its application to the Province of Bombay.
Whereas it is expedient to amend the Land Acquisition Act, 1894 (I of 1894), in its application to the Province of Bombay for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1988, Fart V, p. 493; for Proceedings in Assembly, see Bombay Legislative Assembly, Debates, 1938, Vol. 4, p, 370; and for Proceedings in Council, see Bombay Legislative Council Debates, 1938, Vol. 4, pp. 120 and 121.
2 See Unrepealed Central Acts, Vol. III, p. 481.
1. Short title, and extent.- (1) This Act may be called the Land Acquisition (Bombay Amendment) Act, 1938.
(2) It shall come into force on such date as the Provincial Government may by notification in the Official Gazette appoint.
2. Amendment of sections 28 and 34 of Act I of 1894.- In sections 28 and 34 of the Land Acquisition Act, 1894 (I of 1894), for the word "six" the word "four" shall be substituted.