Land Acquisition Act, 1894

38.Company may be authorised to enter and survey:-

(1) {The words "Subject to such rules as the G.G.of India in C.may from time to time prescribe in this behalf" rep.by s.2 and Sch.I of Act 38 of 1920.} The appropriate Government may authorise any officer of any Company desiring to acquire land for its purposes to exercise the powers conferred by section 4.

(2) In every such case section 4 shall be constructed as if for the words "for such purpose" the words "for the purposes of the Company" were substituted; and section 5 shall be constructed as if after the words "the officer" the words "of the Company" were inserted.

{Ins, by Act 16 of 1933, s.6.}[38A.Industrial concern to be deemed Company for certain purposes:- An industrial concern, ordinarily employing not less than one hundred workmen owned by an individual or by an association of individuals and not being a Company, desiring to acquire land for the erection of dwelling houses for workmen employed by the concern or for the provision of amenities directly connected therewith shall, so far as concerns the acquisition of such land, be deemed to be a Company for the purposes of this Part, and the references to Company in sections 5A, 6, 7, 17 and 50 shall be interpreted as references also to such concern.]