Report No. 10

Chapter V

Acquisition of Land for Companies and other Persons and Authorities

25. Previous consent of appropriate Government and execution of agreement necessary.-

Where land is to be acquired for any company-

(a) no notification under sub-section (1) of section 4 shall be issued except by, or with the previous consent of, the appropriate Government; and

(b) the provisions of sections 8 to 20, or of Chapter IV or Chapter VI of this Part, or of Part IV, shall not be put in force except with the previous consent of the appropriate Government, and unless the company shall have executed the agreement hereinafter mentioned.

[Section 39, L.A.A.]