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Report No. 10

49. Power to acquire requisitioned land.-

(1) Where any land is subject to requisition, the appropriate Government may, if it is of opinion that it is necessary to acquire the land for a public purpose, at any requisitioned time acquire such land by publishing in the Official Gazette a notice to the effect that the appropriate Government has decided to acquire the land in pursuance of this section:

Provided that before issuing such notice, the appropriate Government shall call upon the owner of, or any other person, who, in the opinion of the appropriate Government, may be interested in such land to show cause why the land, should not be acquired; and after considering the cause, if any, shown by any person interested in the land and after giving the parties an opportunity of being heard the appropriate Government may pass such orders as it deems fit.

[Section 7(1), R.A.]

(2) When a notice as aforesaid is published in the Official Gazette,-

(a) the requisitioned land shall, on and from the date on which the notice is so published, vest absolutely in the appropriate Government free from all encumbrances and the period of requisitioning of such land shall end;

(b) the notice shall, for the purposes of this Act, be deemed to be a declaration under section 8 in respect of the requisitioned land.

[Section 7(2), R.A.]







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