Citation Codes Equivalent Citations citation codes Case Number Sp. Appeal No. 520 of 1967 Attorney(S) S.W. Misra and S.K. Tewari N.D. Pande Standing Counsel Judges Satish Chandra N.D Ojha, JJ. Acts Sec. 7 of the U.P Nagar Mahapalika (Amendment) Act, 1972. The said Sec. 7 provides:In Sec. 365 of the Principal Act in Sub-sec. (4)(i) Sec. 42 of the United Provinces Town Improvement Act, 1919, or Sec. 60 of the Cawnpore Urban Areas Development Act, 1945, Sec. 42 of the U.P Town Improvement Act, 1919, or Sec. 60 of the Kanpur Urban Area Development Act, 1945, this section Town Improvement Act has added Sec. 17-A in the Land Acquisition Act. A similar section Provinces Town Improvement Act, 1919, except(a) land acquired under Sub-sec. (4) of Sec. 29 provisions of the Madras City Improvement Act. The said Act by clause 6, sub-clause (2) LAND ACQUISITION ACT 1894 Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972 this sub-section U.P Town Improvement Act, 1919 (hereinafter referred to as the Act). Act and Sub-sec. (a) added to Sec. 23(3) of the Land Acquisition Act Act. By Para 14 of the schedule a new Sec. 48-A after Sec. 48 Sec. 3 of the Land Acquisition (U.P Amendment) Act, 1954, Sec. 11 of the Land Acquisition Act the said Act Sub-sec. (2) of Sec. 23 of the Land Acquisition Act Kanpur Urban Development Act (U.P Act VI Land Acquisition (U.P Amendment) Act, 1954. U.P Nagar Mahapalika (Amendment) Act, 1972 LAND ACQUISITION ACT Sec. 23(2) of the Land Acquisition Act Sec. 23 of the Land Acquisition Act Sec. 11 of the Land Acquisition Act Sec. 36 of the Town Improvement Act Sec. 4 of the Land Acquisition Act, Sec. 9 of the Land Acquisition Act Town Improvement Act provides:(1) U.P Town Improvement Act, 1919, U.P Act XXIII of 1961.23. Town Improvement Act See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account