Report No. 10
Part II
Brief Summary of. The Acts
Section I-Central Acts
1. The Indian Telegraphs Act, 1885 (XIII of 1885)
The power to acquire under this Act is vested in the Central Government and is restricted to the user of the land and not the land itself. If there is a dispute in respect of payment of compensation for such user or in respect of apportionment of compensation, the dispute has to be referred to the District Judge and his decision is final. This Act has nothing to do with the Land Acquisition Act, 1894. The relevant sections of the Act are sections 10 and 11.
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