The Hyderabad City Improvement Act, 1951 (35 of 1951) | Law of Acquisition and Requisitioning of Land | Law Commission of India Reports | Law Library

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Report No. 10

23. The Hyderabad City Improvement Act, 1951 (35 of 1951)

Acquisition for the purpose of this Act is declared to be for a public purpose within the meaning of the Hyderabad Land Acquisition Act, 1309 Fasli. Presumably, the provisions of that Act are made applicable.

Law of Acquisition and Requisitioning of Land

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