Report No. 10
50. Provisions applicable to acquisition of requisitioned land.-
Where any land subject to requisition is acquired under section 49, the provisions of this Act relating to acquisition of land shall, so far as may be and in so far as they are not inconsistent with the provisions contained in this Part, apply in respect of such acquisition subject to such modifications as may be necessary, including, in particular, the following:-
(a) references in sections 21 and 22 to the notification under sub-section (1) of section 4 shall be construed as references to the notice published sunder section 49; and
(b) references in any provision of this Act to the date of taking possession by the Collector of land acquired shall be construed as reference to the date on which the said notice is published.
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