Report No. 10

19. The U.P. Town Improvement Act, 1919 (8 of 1919)

The Act empowers the Trust to acquire land under the provisions of the Land Acquisition Act with the previous sanction of the State Government. It also provides for the constitution of a Tribunal for determining the dispute relating to compensation, and the Schedule attached to this Act indicates the modifications effected in the Land Acquisition Act, 1894.