Acquisition of lands in Nagarjuna sagar project area.
(1) The Government may acquire any land in the
project area for a project purpose.
(2) The acquisition shall be made in accordance with
the provisions of the Land Acquisition Act, 1894
(Central Act I of 1894) (hereinafter in this section referred to
as the said Act), subject to the following modifications:-
(i) For section 11 of the said Act, the following section
shall be substituted, namely:—
11.
"Enquiry and
Award by
Collector.- On the day so fixed, or on any other day to which
the enquiry has been adjourned, the Collector shall proceed
to enquire into the objections, if any, which any person
interested has stated pursuant to a notice given under
section 9 to the measurements made under section 8, into
the market value of the land on the 1st July, 1953 and the
value of any improvements to the land effected, after that
date and before the date of the publication of the notification
under sub-section (1) of section 4, into the value of the land
at the date of the publication of the notification under
sub-section (1) of section 4 and into the respective interests
of the persons claiming the compensation and shall make
an award under his hand of-
(i) the true area of the land;
(ii) the compensation which in his opinion should be
allowed for the land; and
(iii) the apportionment of the said compensation
among all the persons known or believed to be interested in
the land, of whom, or of whose claims, he has information,
whether or not they have respectively appeared before
him.";
(ii) after sub-clause (ii) of clause (b) of sub-section (2)
of section 17 of the said Act, as amended by
1[the Land
Acquisition (Andhra Pradesh Amendment) Act, 1948 (Act
XXI of 1948),] the following shall be added, namely:-
"or
(iii) for any purpose connected with the Nagarjuna
sagar Project in the area to which the Nagarjuna sagar
Project (Acquisition of Land) Act, 1956, extends.";
(iii) in sub-section (1) of section 23 of the said Act, for
clause first, the following clause shall be substituted,
namely:-
"first, the market-value of the land on the 1st July 1953
and the value of any improvements to the land effected after
that date and before the date of the publication of the
notification under sub-section (1) of section 4 or the market-value of the land on the date of the publication of the said
notification, whichever is less;
Explanation.— The Government may, on the request of
the landowner, agree to give in exchange any Government
land the cost of which is, in their opinion, equal to the cost
of the land acquired, or agree to pay the cost of a portion of
the land acquired and for the remaining portion give
Government land the cost of which is in their opinion equal
to the amount due".
1. Substituted for the original Short title by the First Schedule to the
Andhra Pradesh Laws (Amendment of Short Titles) Act, 1961 (Andhra
Pradesh Act IX of 1961).