Tamil nadu act 021 of 1948 : Land Acquisition (Tamil Nadu Amendment) Act, 1948

Preamble

[Land Acquisition (1[Tamil Nadu] Amendment) Act, 1948]*

1[Tamil Nadu Act No. 21 of 1948]2[4th January, 1949]

An Act further to amend the Land Acquisition Act, 1894, in its application to the 3[State of Tamil Nadu]

Whereas it is expedient further to amend the Land Acquisition Act, 1894 (Central Act I of 1894.), in its application to the 3[State of Tamil Nadu], for the purposes hereinafter appearing; It is hereby enacted as follows:-

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 17th August, 1948, Part IV-A, page 376.

3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

* Received the assent of the Governor on the 31st December, 1948, first published in the Fort St. George Gazette on the 4th January, 1949

Section 1. Short title and extent

1. Short title and extent.- (1) This Act may be called the Land Acquisition (1[Tamil Nadu] Amendment) Act, 1948.

(2) It extends to the whole of the 4[State of Tamil Nadu].

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

4 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

Section 2. Amendment of section 17, Central Act I of 1894

2. Amendment of section 17, Central Act I of 1894.- In section 17 of the Land Acquisition Act, 1894 (Central Act I of 1894.)-

(a) to sub-section (1), the following Explanation shall be added, namely:-

"Explanation.- This sub-section shall apply to any waste or arable land, notwithstanding the existence thereon of scattered trees or temporary structures such as huts, pandals or sheds;"

(b) in the fast paragraph of sub-section (2)-

(i) before the word "Whenever" at the commencement, the following shall be inserted, namely:-

"In the following cases, that is to say-

(ii) the portion beginning with the word "Whenever" and ending with the Words "access to any such station" shall be lettered as clause (a) and after the clause as so lettered, the following clause shall be inserted, namely:-

"(b) whenever in the opinion of the Collector it becomes necessary to acquire the immediate possession of any land-

(i) for the purpose of any library or educational institution, or

(ii) for the construction, extension or improvement of-

(A) any building or other structure in any village for the common use of the inhabitants of such village, or

(B) any godown for any society registered or deemed to be registered under the Madras Co-operative Societies Act, 1932* (Madras Act VI of 1932.), or

(C) any dwelling house for the poor, or

(D) any irrigation tank, irrigation or drainage channel, or any well, or

(E) any road."

* See now the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961).

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