Report No. 10
36. Acquisition of land at cost of a local authority or company or other person.-
(1) Where the provisions of this Act are put in force for the purpose of acquiring land at the cost of any fund controlled or managed by a local authority or of any company or other person, the charges of and incidental to such acquisition shall be defrayed from or by such fund or company or other person.
(2) In any proceeding held under this Act in such cases, the local authority or company or other person concerned may for the purpose of fixing or determining the amount or compensation-
(a) appear and represent its case before the Collector, or
(b) appear and adduce evidence before the court as the case may be.
[Section 50, L.A.A.]
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