Report No. 10
The Land Acquisition (Bengal Amendment) Act, 1934 (II of 1934)
The Bengal Act (II of 1934) amends the Land Acquisition Act, 1894 only to the extent of redefining the expression "Court" by the substitution of the following provision for clause (d) of section 3 of the Land Acquisition Act, 1894:
"(d) the expression 'Court' means a principal Civil Court of original jurisdiction, and includes the Court of any Additional Judge, Subordinate Judge or Munsif whom the Provincial Government may appoint, by name or by virtue of his office, to perform, concurrently with any such principal Civil Court, all or any of the functions of the Court under this Act within any specified local limits and, in the case of a Munsif, up to the limits of the pecuniary jurisdiction with which he is vested under section 19 of the Bengal, Agra and Assam Civil Courts Act, 1887.
Back
