Report No. 10
5. The Indian Electricity Act, 1910 (IX of 1910)
Under section 57(2) of the Act, the State Government may on the application of any person not being a company desirous of obtaining any land for the purposes of his undertaking direct that he may acquire such land under the provisions of the Land Acquisition Act, 1894 in the same manner and on the same conditions as it might be acquired if the person were a company.
The word "work" occurring in section 40 sub-section (1) clause (b) and section 41 sub-section (5) of the Land Acquisition Act, 1894 is given an extended meaning as including electrical energy supplied or to be supplied by means of the work to be constructed [vide section 57 sub-section (1)]. The undertaking is treated under the above provision as a "company" for the purposes of the Land Acquisition Act and the purposes for which acquisition may be made are enlarged.
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