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Report No. 10

77. Section 16.-

This section, enabling the Collector to take possession of the land whereupon it vests absolutely in the Government free from all encumbrances, has been retained with an additional provision1 requiring the Government to notify the fact of such vesting and enabling such notification to be used as evidence of the Government's title.

1. Section 9, App I.



Law of Acquisition and Requisitioning of Land Back




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