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Report No. 10

Part II

Brief Summary of The Acts

Section 1.- Part A States (Before 1st November, 1956)

The Assam Land Acquisition (Dibrugarh) Act, 1953 (XXIII of 1953)

The Assam Act (XXIII of 1953) provides for the speedy acquisition of Land for the construction of suitable works to protect the Dibrugarh sub-division from floods. After notification in the gazette and also service of notice, the collector shall proceed to take possession. Regarding compensation, it may be divided into two:

Firstly, for land excluding buildings, etc., the amount is not to exceed 20 times the annual land revenue. In the determination of the same, the following factors shall be taken into consideration:-

(i) value of land at the date of acquisition;

(ii) likelihood of a possible soil erosion prejudicially affecting the value;

(iii) damage sustained by reason of the taking of the standing crops or trees at the time of taking possession.

Secondly, for building or structure, a sum equal to the sale proceeds of the material plus 15 per cent thereof shall be the compensation. (The owner may take away the material, if he so chooses, in lieu of the compensation).

Within seven days from the making of the award by the Collector, the person aggrieved may require the Collector, to refer the matter for the determination of the Court.







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