Report No. 10
37. Completion of acquisition not compulsory, but compensation to be awarded when not completed.-
(1) The appropriate Government shall be at liberty to withdraw from the acquisition of any land before a declaration under section 8 has been issued, and shall, in every such case, cancel the notification issued under sub-section (1) of section 4 in respect of the land.
(2) Whenever the appropriate Government withdraws from any such acquisition, the Collector shall determine the amount of compensation due for the damage suffered by the owner in consequence of the notice or of any proceedings thereunder, and shall pay such amount to the person interested, together with all costs reasonably incurred by him in the prosecution of the proceedings under this Act relating to the said land.
(3) In case of dispute as to the amount of such compensation, the Collector shall refer the same to the court for decision.
[Section 48, L.A.A.]
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