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Report No. 10

Chapter VI

Taking Possession with Consent or in urgent Cases

31. Taking possession with consent.-

The Collector may, at any time after the issue of a notification under sub-section (1) of section 4, take possession of the land so notified, if the persons interested in the land express in writing their willingness to surrender possession of the land and waive their right to object to the acquisition of the land.



Law of Acquisition and Requisitioning of Land Back




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