Report No. 10

33. Special provisions regarding land taken possession of under this chapter.-

Where possession of any land is taken under section 31 or 32, the following provisions shall apply:-

(a) if the appropriate Government withdraw from the acquisition of the land compensation shall be paid in accordance with the provisions of sub-section (2) of section 37;

(b) if the acquisition of the land is proceeded with, the land shall vest absolutely in the appropriate Government free from all encumbrances on the publication of a declaration in respect of the land under section 8; and

(c) the Collector shall, at the time of taking possession, pay or offer to each person interested as interim compensation for the acquisition of the land, an amount not exceeding sixty per centum of the amount which, on a preliminary estimate, the person concerned would, in the opinion of the Collector, be entitled to claim for the acquisition of the land; and if the amount so offered is not accepted, the Collector shall deposit it in the court.