17. This Act to be read with Land Acquisition Act, 1870.-

This act shall, for the purposes of all enactments for the time being in force, be read with and taken as part of the Land Acquisition Act, 18704 (10 of 1870).

1. Ins. by Act 38 of 1920, s. 2 and the First Schedule.

2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part A States and Part C States".

3. Ins. by the A. O. 1950.

4. See now the Land Acquisition Act, 1894 (1 of 1894).